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Judgment
4 paragraphs · 87 words
1.
The only question is whether a decree holder can plead his application for copy of decree as an application to the Court ""to take some step-in-
aid of execution."" We agree with the District Judge that it cannot be so treated. There is no necessary connection between obtaining a copy and
utilising it for the purpose of execution ; and we do not think it can be said that the Court, in granting the copy takes any step in-aid of execution.
2.
This appeal is dismissed.