Report No. 45

17. Position in New Zealand.-

The position regarding New Zealand is understood to be similar. Leave to appeal to the Privy Council may be given at the discretion of the Court of Appeal from any judgment, whether final or interlocutory, if the court considers it proper to do so because of the great general or public importance of the appeal or otherwise.1

1. Robson New Zealand, the Development of its Laws and Constitution, (1967), p. 84.