- (1.) Taken on Board. Heard counsel for the appellant as also for the respondent No. 1 who has entered appearance as Caveator.
(2.) The appeal is admitted. Notice may issue to the non-appearing respondent. Respondent No. 1 takes notice. Pending appeal, the appellant shall be permitted to participate in the debate of the Legislature and sign the Register, but would not be entitled to cast any vote.;