Report No. 12
269. Hearing before the Supreme Court.-
(1) The provisions of the Code of Civil Procedure, 1908 (5 of 1908), relating to appeals to the Supreme Court shall, so far as may be, apply in the case of appeals under section 268 [section 66A(2)] in the like manner as they apply in the case of appeals from decrees of a High Court:
[Section 66A(3), main para.]
Provided that nothing in this section shall be deemed to affect the provisions of section 263 or 265 [section 66(5)] or section 273 [66(7), main para].
[Section 66A(3), 1st proviso part]
(2) The costs of the appeal shall be in the discretion of the Supreme Court.
(3) Where the judgment of the High Court is varied or reversed in the appeal,....effect shall be given to the order of the Supreme Court in the manner provided in section 265 [section 66, sub-section (5)] and section 267 [section 66(7) Proviso] in the case of a judgment of the High Court.
[Section 66A(4)]
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