ORBIT TARING Vs. DEPUTY COMMISSIONER PASIGHAT

JUDGEMENT

(1.) THE matter has been placed before this Bench to decide the question of maintainability of this appeal in view of the order of the Division Bench dated 25.11.2009 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?

(3.) AGGRIEVED thereby, the appellant filed this appeal under Clause 15 of the Letters Patent of 1865, setting up the High Court of Calcutta, as applicable to the jurisdiction of Gauhati High Court as per the Assam High Court Orders, 1948 read with Article 225 of the Constitution.