Section 58 in The Rules of the High Court of Orissa, 1948
58.
In trials before the High Court in the exercise of its original criminal jurisdiction the expense of only those witnesses for the defence whom the presiding Judge may consider material will be paid out of public funds.Part - III Chapter-XIXAppeals to the Supreme CourtPart-A-Civil 1.Subject to the provisions of the Supreme Court Rules, 1966, as amended from time to time, the provisions of Order XLV of the Code of Civil Procedure and these rules, so far as may be applicable, shall apply in relation to applications for a certificate to appeal to the Supreme Court under any provision of law including applications under Articles 132 (1), 133 (1) and 135 of the Constitution.
