AIR 1932 CALCUTTA 394

Calcutta High Court

Hon'ble Judge(s): Buckland , J

Letters Patent , Cl.24, Cl.29— (Calcutta) - Application under Ch. 37, R. 2 of Crown Side Rules for exercise of High Court's jurisdiction under Cls. 24 and 29 should be heard and disposed of on appellate side- Calcutta High Court (Original Side) Rules (1914) , Chap.37 R.2— Where an application by an advocate not entitled to appear and plead on the extraordinary original side of the Calcutta High Court has been made for permission to appear, move, act, argue and examine witnesses and take all other incidental and consequential steps and things in a certain matter, under Ch. 37, R. 2 of the Rules, of the original side, headed Crown Side Rules, then such application for the exercise of the extraordinary original criminal jurisdiction conferred on the Calcutta High Court by Cls. 24 and 29, Letters Patent, should be heard and disposed of not on the original side but on the appellate side.