AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 64 words
Stanley, J.—Counsel on behalf of the petitioner states that he does not desire to cross-examine the respondent. The respondent has filed an affidavit in which he states that he is without any means whatever. The application must consequently be dismissed. I reserve the question of costs. The petitioner to have liberty, if such liberty be required, to renew the application at any future time.