Knox and Karamat Husain, JJ.:— In this case there was a written order and though it may be a defective one still both sides were fully cognizant, as appears from the written replies they filed, of the matter in dispute. There was also no doubt a danger of the breach of the peace. This being so, we do not deem it expedient to exercise our power in revision, and therefore dismiss the application.
[See also Weekly Notes, 1907, pp. 50 and 265—Ed.]
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