Report No. 44
4. Continuance of certain proceedings.-
(1) Nothing in this Act shall affect any appeal under sub-clause (a) or sub-clause (b) of clause (1) of Article 133 of the Constitution, which, on the commencement of this Act is pending before the Supreme Court, and every such appeal may be heard and disposed of by the Supreme Court as if this Act had not been passed.
(2) Without prejudice to the provisions of sub-section (1), no appeal from any judgment, decree or final order referred to in sub-clause (a) or sub-clause (b) of clause (1) of Article 133 of the Constitution arising out of a civil proceeding pending in any court at the commencement of this Act, shall be entertained and disposed of by the Supreme Court, unless such appeal satisfies the provisions of section 2.
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