Report No. 58
Re-draft of section 260
"260. (1) The High Court, or the Supreme Court, upon hearing any such appeal as is provided for in section 256 shall decide the questions of law raised therein, and shall deliver its judgment thereon containing the grounds on which such decision is founded, and a copy of the judgment shall be sent under the seal of the Court and the signature of the Registrar to the Appellate Tribunal, which shall pass such orders as are necessary to dispose of the case conformably to such judgment.
(2) The costs of any such appeal to the High Court, which shall also include the fee for the appeal1, shall be in the discretion of the High Court."
Back
