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    Stevenson v. Stevenson

    1. 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.

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    Stevenson v. Stevenson
    (Jun 19, 1899)