AIR 1927 PRIVY COUNCIL 60

Privy Council

(FROM CALCUTTA)

Hon'ble Judge(s): Lord Phillimore, Lord Carson, Lord Darling, Ameer Ali, Sir Lancelot Sanderson , JJJ

*(A) Practice-Privy Council-Printing records-Objection raised-Registrar of the High Court should decide. If one party thinks a document should be printed and the other party thinks it unnecessary, reference is made to the Registrar of the High Court who determines, at any rate, in the First instance, what should be done.(Para 61) *(B) Practice-Unnecessary documents-Solicitor should select the necessary documents. It does not follow that because unnecessary documents have been printed in India, they should be included in the books bound for their Lordships. It is the duty of the solicitor in England to make a selection of the necessary documents. The other papers should be ready at hand in case they should be required. In cases of doubt the solicitor should take the advice of counsel on this point, for which purpose an application being made, a fee will be allowed.(Para 61) .....