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1 paragraphs · 65 words
W. Comer Petheram, C.J.—Held that as no formal notice of abandonment of the appeal had been given, and that as at any time the Registrar might be called upon to issue the notice upon the opposite party, the application was a proper one; and therefore ordered the petition of appeal to be struck off the file for want of prosecution, allowing costs to the applicant.