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Judgment
2 paragraphs · 64 words
Waller, J.—I do not think that this Court has any power to interfere. The Joint Sub-Registrar acts u/s 75(4) of the Indian Registration Act merely as if he were a Civil Court. I do not think that he is a court subordinate to this Court within the meaning of Section 115 of the Code of Civil Procedure.
2.
The petition is dismissed with costs.