Report No. 188
10. High Courts Judges strength in Commercial Division to be maintained consistently(including Judges appointed under article 224A of the Constitution:
It may be that in several High Courts, the number of suits transferred or appeals transferred along with fresh suits and appeals of the value of Rs.1 crore or above that may be filed in future, may be considerable in number. Having regard to the average rate of disposal of suits/appeals and the number of cases which are allocated to the Commercial Division, in our view, the Chief Justice of the High Court must ensure that there are in position as many number of Judges to man the Division Benches as may be necessary for a fair and speedy disposal of commercial cases in the Division.