Report No. 45

18. Privy Council decision in Canadian case.-

In a case1 from Canada, their Lordships of the Privy Council were dealing with the question of special leave, and laid down that special leave should not be granted where the decision to be appealed against does not raise a far-reaching question of law or matters of dominant public importance.

1. Albright v. Hydro-Electric Power Commission of Ontario, 1923 AC 167 (169) (PC). (Viscount Haldane).