Report No. 26
104. Consolidation of petitions.- (1) Where two or more insolvency petitions are presented against the same debtor or where separate petitions are presented against joint debtors, or where joint debtors present separate petitions, the court may consolidate the proceedings or any of them, on such terms as the court thinks fit.
[Section 15, P.A.] [Cf. section 91, P.T.A.]
(2) Where any order of adjudication has been made on an insolvency petition against or by one partner in a firm, any other insolvency petition against or by a partner in the same firm shall be presented in or transferred to the court in which the first-mentioned petition is in course of prosecution; and such court may give such directions for consolidating the proceedings under the petitions as it thinks just.
[New] [Cf. section 97, P.T.A.]