Report No. 45
28. Other questions of law fit for decision by the Supreme Court.-
Finally, apart from questions falling within the categories stated above, there remain questions of law of a nature or magnitude rendering it appropriate that the Supreme Court should take cognizance of them, and the opportunity that has arisen for its so taking cognizance should be availed of. Questions falling within this residuary category, though not easy of definition in the abstract, can be recognised when they arise in practice.
Back
