It should be borne in mind that the investigation contemplated by Rule 58 aforesaid is of a summary character and should be completed as promptly as possible and not allowed to remain pending month after month as is too often the case. The inquiry must be restricted to matters indicated in Order XXI, Rule 60, or properly ancillary thereto, the main questions being who was in possession at the time of attachment and on whose behalf the possession was held at that time.
