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Judgment
5 paragraphs · 103 words
1.
The appellant who had filed an application for adjudication as an insolvent applied for interim protection and this application was rejected by the
District Judge. This appeal is against that order refusing such protection. In our opinion, the District Judge has inherent powers u/s 5 of the
Provincial Insolvency Act to grant the appellant the protection he has claimed. See Abdul Razak v. Basiruddin Ahmed 14 CWN 586. On the
merits of the application we are not satisfied that the discretion vested in the District Judge has been wrongly exercised by him. In these
circumstances we dismiss this Miscellaneous Appeal with costs.