(i)in rule 1, the following Explanation shall be inserted at the end, namely:-
"Explanation.- The fact that the decision on a question of law on which the judgment of the Court is based has been reversed or modified by the subsequent decision of a superior Court in any other case, shall not be a ground for the review of such judgment.";
(ii)in rule 7, for sub-rule (1), the following sub-rule shall be substituted, namely:-
"(1) An order of the Court rejecting the application shall not be appealable; but an order granting an application may be objected to at once by an appeal from the order granting the application or in an appeal from the decree or order finally passed or made in the suit.".
