86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
GUWAHATI HIGH COURT (ESTABLISHMENT OF A PERMANENT BENCH AT SHILLONG) ORDER, 1995
In exercise of the powers conferred by sub section (2) of Section 24 of the State of Arunachal Pradesh Act, 1986 (69 of 1986), re4ad with sub-Section (2) of Section 31 of the North-Eastern Areas (Reorganisation) Act, 1971 (81 of 1971), the president, after consultation with the Chief Justice of the Guwahati High Court and the Governor of Meghalaya, is pleased to make the following Order, namely:-
ORDER 01: SHORT TITLE AN COMMENCEMENT
(1) This order may be called the Guwahati High Court (Establishment of a Permanent Bench at Shillong) Order, 1995.
(2) It shall come into force on the 4th day of February, 1995.
ORDER 02: ESTABLISHMENT OF A PERMANENT BENCH OF GAUHATI HIGH COURT AT SHILLONG
There shall be established a permanent Bench of the Guwahati High Court at Shillong, and such Judges of the Guwahati High Court, being not less than two in number, as the Chief Justice of that High Court may, from time to time nominate, shall sit at Shillong in order to exercise the Jurisdiction and powers for the time being vested in the Guwahati High Court in respect of cases arising in the State of Meghalaya. Provided that the Chief Justice of that High Court may, in his discretion, order that any case or class of cases arising in the State of Meghalaya shall be heard at Guwahati.
86540
103860
630
114
59824