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Report No. 58 Trend of opinion 4.22. It appears, thus1 from the views received, that judicial and professional opinion generally does not consider it necessary to introduce such elaborate limitations. Our principal object in putting a question on the subject was to elicit views as to the machinery to be devised for saving the time of the Supreme Court, often taken by an application for interim stay filed without adequate material and also avoiding injustice to the respondent by obtaining interim stay. The trend of opinion, however, seems to suggest that no serious problem of abuse of jurisdiction exists. 1. Para. 4.19, supra.    |
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