Report No. 44
6. Russia:
Position regarding appeals to the U.S.S.R. Supreme Court:
(i) Valuation not relevant. But it should be noted that a private party has no right of appeal to the U.S.S.R. Supreme Court.
(ii) The jurisdiction of the Supreme Court is indefinite. Motion for review can be filed on the ground of a "particularly essential violation of the laws in force or a plain violation of the interests of the workers and peasants State and the toiling masses".
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