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Report No. 253 6. Orders that may be made by the Court. - (1) On an application made under this Order, the Court may make such orders that it may deem fit in its discretion including the following: (a) Judgment on the claim; (b) Conditional order in accordance with Rule 7 below; (c) Dismissing the application; (d) Dismissing part of the claim and a judgment on part of the claim that is not dismissed; (e) Striking out the pleadings (whether in whole or in part); or (f) Further directions to proceed for case management under Order XVA. (2) Where the Court makes any of the orders as set forth in sub-Rule (1)(a)-(f) above, the Court shall record its reasons for making such order.    |
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