Sanderson, C.J:— In this matter it ??? that the judgment of the first ??? was in favour of the defendants and ??? plaintiffs' suit was dismissed. The plaintiffs then filed an appeal to this Court; ??? apparently according to the judgment ??? was delivered on the 10th of ??? this year, the appellants were ??? of great laches and they had not ??? their paper book. Then, when the ??? came into the Daily List for disposal, ??? explanations were put forward by appellants. These explanations were not ??? satisfactory by the Court and the lit was that their appeal was dismissed, ??? merits of the case were not enquired ???. The applicants (the appellants in the ??? Court appeal) now apply to this Court leave to appeal to the Judicial ??? of the Privy Council.
2. When ??? by me, the learned Counsel had to ??? that if this case were allowed to go the Privy Council the only question for ??? Judicial Committee would be whether ??? Court was right in dismissing the leal in the exercise of its discretion. ??? is therefore, no substantial question ??? involved, and the judgment of Court of appeal being one of affirmance, ??? is no right of appeal to the Privy ???. This application must, therefore, dismissed with costs.
Mookerjee, J.:— I agree.
3. Application dismissed.