Report No. 44
23. Query made to elicit opinion.-
We had, in our working paper1, put a specific query as to what should be the transitional provision as regards-
(a) matters pending in the High Court by way of appeal or revision or in its original jurisdiction, and
(b) matters pending in the High Court for the issue of a certificate on the basis of pecuniary valuation.
There we had also referred to clause 4 of the lapsed Bill and inquired if a provision on those lines would be satisfactory.
1. See Appendix 1, para. 15(v)