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Judgment
4 paragraphs · 88 words
Spencer, J.—There is no appeal or petition pending in this Court in this connection. This is not a cast for the exercise of the extraordinary
powers of this Court u/s 107 of the Government of India Act. The petitioner may apply u/s 344, Criminal Procedure Code, to the Sub-Magistrate
to postpone the trial before him pending: the decision of the Civil Court, and if he fails to get a reasonable order and he may then, ask this Court to
revise the order so passed, the petition is dismissed.