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.