Report No. 45
31. Certificate not to be granted lightly.-
We believe that in emphasising what we have emphasised above, we are not only not doing violence to the scope of Article (133)(1)(c) as properly understood, but are furthering its true spirit. We find that in the earlier Report1 also, the Law Commission observed-
"The Supreme Court, in our opinion, should be troubled only if the High Court finds itself in great difficulty in deciding a case and the question of law is of great importance. As we have said, such occasions would and should be few".
1. 44th Report, para. 14.
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