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3 paragraphs · 90 words
Rankin, C.J.—We will make an order that the Official Assignee be at liberty to pay to the appellant who was debtor in the insolvency, the unclaimed balance of Rs 2,256 2-10, which is in the hands of the Official Assignee, not as Official Assignee in the insolvency, but as a trustee of the fund put up in connexion with the composition arrangement made with the sanction of the Court. In my judgment, we have power to do this and the order should be made.
C.C. Ghose, J.
2.
I agree.