Report No. 188

5. Nature of matters, pending in High Court, which have to be allocated to the Commercial Division.

Pending matters in the High Court which have to be allocated to the Commercial Division are as under :-

(a) appeals from decrees passed by Courts subordinate to the High Court or further appeals to Division Benches from judgments of learned single Judges on the original side of the High Court. Here too, the cases must be of the pecuniary value as proposed in para 4 (2) above.

(b) appeals against interlocutory orders filed under Order LXIII of the Code of Civil Procedure, 1908, or applications filed under section 115 of the Code of Civil Procedure, 1908 or application filed under articles 226 or 227 of the Constitution questioning the validity of interlocutory orders passed by the courts subordinate to the High Court or Letters Patent Appeals (or similar appeals permitted by High Court Acts) questioning the validity of interlocutory orders passed by learned single Judges of the High Court on the original side, in pending suits of the pecuniary value as proposed in para 4(2) above are proposed to be allocated to the Commercial Division of the High Court.