LexR.J. SHAH AND CO. versus H.P. STATE ELECTRICITY BOARD
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~ A R.J. SHAH AND CO. f- v. . H.P. STA TE ELECTRICITY BOARD JULY 19, 2007 B [DR. ARIJIT PASAYAT AND S.H. KAPADIA, JJ.] Letters Patent Appeal in Himachal Pradesh High Court-Appeal to f- Division Bench against order of single Judge lies as ultimate succession of c Lahore High Court from Himachal Pradesh area-Code of Civil Procedure, 1908-043 r.1 The question which arose for consideration in the present appeal is about the sustainability of the High Court's view in the impugned order that the Letters Patent in Lahore Court was not applicable in the State of Himacbal .. D Pradesh an~ hence no appeal either under Clause 9 or Clause 10 of the Letters Patent was maintainable in the Himachal Pradesh High Court and the -+ impugned order was not covered by 0.43 r. l CPC and hence no appeal against the said order would lie to the Division Bench of High Court. Disposing of the appeal, the Court E HELD: The High Court has not noticed the view expressed in Jugal Kishore 's* case. It wrongly relied upon full Bench decision in Hafiz Mohd** which was over-ruled. The order of the High Court is set aside and the matter is remanded to it to decide the controversy afresh in the light of Jugal Kishore 's case. (Para 3) (418-G-H) F ,==l P.S. Sathappan (dead) by Lrs. \'. Andhra Bank Ltd. and Ors., 12004111 SCC 672 and Jugal Kishore Paliwal v. S. Sat Jit Singh and Anr. * 11984) 1 sec 358, relied on. University of Delhi v. Hafiz Mohd. Said** AIR (1972) Delhi 102; ILR G (1976) 5 H.P. 551: State of Himachal Pradesh v. Ajit Kumar, ILR (1976) HP 24 and Asa Singh Kochhar and Anr. v. Darshan Singh Kochhar and Ors., ILR (1976) 5 H.P. 551, referred to. r ,. CIVIL APPELLATE JURISDICTION : Civil Appeal No. 5593 of 1997. H 416 '· R.J. SHAHv. H.P. STATE ELECTRICITY BOARD[PASAYAT,J.J 417 ' -.i..: From the Judgment & Order dated 28. 10.1994 of the High Court of A Himachal Pradesh at Shimla in LP.A. No. 8of1994. WITH C.A. No. 5594of1997. Jaideep Gupta, A.Y. Chitale, S.A. Chitake, Sujeeta Srivasatava, Madhuip Singhal, Aditay Vikas Singh, Nimeka Jha and S. Janani for the Appellant. Maninder Singh, Pratibha: M. Singh. Gaurav Sharma. Rahul Ajatshatru and E.C. Agrawala for the Respondent. The Judgment of the Court was delivered by DR. ARIJIT PASA YAT, J. I. In the present appeals, an interesting question is raised about the sustainability of the High Court's view in the impugned order that the Letters Patent in Lahore Court was not maintainable B 1c \ as no appeal either under Clause 9 or Clause I 0 of the Letters Patent was D maintainable in the High Court and the impugned order was not covered by Order 43 Rule I of the Code of Civil Procedure, 1908 (in short the 'CPC'). The High Cou.rt held as follows: "In view of the discussion aforesaid, the Letters Patent of High Court of Judicature at Lahore has no application in the State of E Himachal Pradesh and hence no appeal either under Clause 9 or Clause JO of the said Letters Patent would lie to this High Court. The appeal against the judgment of a single Judge of th is Court exercising ordinary original civil jurisdiction will, however, lie to a Division Bench of the High Court by virtue of Section I 0 of the Delhi Act. This p appellate jurisdiction is available against decrees and appellable orders covered under Section I 04 read with Order 43 Rule I of the Code of Civil Procedure. In the instant case, the impugned order is admittedly not covered by any part of Order 43 Rule I of the Code of Civil Procedure and hence no appeal against the said order would lie to the Division Bench of this Court. G For the reasons aforesaid, the appeal fails and is dismissed." 2. In support of the appeals, learned counsel for the parties referred to the legislative history of the Letters Patent: Prior to 1919 the Chief Court of H 418 SUPREME COURT REPORTS (2007) 8 S.C.R. A Punjab was at Lahore. The Letters Patent was promulgated on 21.3.1919. The establishment and constitution of the High Court of Punjab as done under Clause I 0 provided for intra Court appeal. On 11.8.194 7 the High Court (Punjab Order), 1947 under Section 9 of the Indian Independence Act, 1947 was promulgated. The Punjab High Court was constituted and included Delhi. B Power exercised by erstwhile Punjab High Court was to be exercised by the High Court of East Punjab. Power of Letters Patent continued to operate at Punjab High Court. Himachal Pradesh was 'Part-C' State
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