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Judgment
1 paragraphs · 76 words
White, J.—The preferable course is, that the bond should be assigned. Amend the petition by adding an alternative prayer, that the bond may be assigned to the petitioner, his executors and administrators, for the purpose of being sued upon, and let a rule nisi issue to the plaintiff to show cause why the bond should not be sued upon in the name of the'' Chief Justice, or why it should not be assigned to the defendant.