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Judgment
4 paragraphs · 58 words
1.
We do not think that Section 622, Civil Procedure Code, applies, since, u/s 591, the order may be made ground of objection in the appeal
against the final decree.
2.
See Motilal Kashibhai v. Nana ILR 18 B. 35 in which a previous decision of this Court has been followed.
3.
The petition is dismissed with costs.