Report No. 58
Additional grounds in support of proposal for Zonal Courts
9.5. Some additional grounds in support of the proposal were also suggested for our consideration. One reason in support of this idea was that it would encourage mobility amongst the lawyers of different High Courts constituting the Zone and would enable healthy exchange of ideas amongst different Judges who would constitute the Zonal Courts. The number of Judges, who should constitute the Zonal Courts in each Zone, would naturally depend upon the extent of work which was likely to come before such Zonal Courts, if in each High Court a Zonal Court of three Judges consisting of one Judge from the High Court concerned and two Judges from outside is formed, it would, it was thought, enable exchange of judicial ideas and that would be a healthy development in making the administration of justice more satisfactory.
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