Report No. 95
2. Are you in favour of the establishment of a Court of appeal as the final arbiter of disputes of law (other than constitutional law) leaving the Supreme Court to concentrate on only constitutional issues?
Views have been expressed that questions of law (other than 'constitutional law) and facts should terminate at an intermediate court of appeal so that the Supreme Court is able to devote its uninterrupted attention to issues of constitutional law affecting the various segments of the variegated populace of this subcontinent.
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