ORBIT TARING Vs. DEPUTY COMMISSIONER PASIGHAT

JUDGEMENT

(1.) IN this Letters Patent Appeal, the questions raised are as follows:

(2.) WHETHER the High Court had, at any point of time, jurisdiction under Clause 15 of the Letters Patent of 1865, read with the Assam High Court Orders, 1948, to exercise powers of Letters Patent in respect of any matter arising within an area, where the Regulations have been in force?