Report No. 79
13. Certificate for appeal to Supreme Court under Article 133
(72) In the past, applications for certificate of fitness for appeal to the Supreme Court against the judgment of a High Court were made some days after the pronouncement of the judgment, necessitating issues of notice to the opposite party and hearing of the application. A provision permitting an oral application on pronouncement of the judgment would have been more appropriate. However, now under the Constitution (44th Amendment) Act, the time previously consumed in proceedings for obtaining the certificate would be eliminated .1
1. Paras. 13.1 to 13.3.
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