Section 5 in The High Court of Karnataka (Establishment of Permanent Benches at Dharwad and Gulbarga), Order, 2013
5.
Notwithstanding anything in sub-paragraphs (i) and (ii), of paragraph 4, the Chief Justice of the High Court of Karnataka may, in his discretion, order that any case or class of cases arising in any such district shall be heard at Bangalore.New DelhiThe 14th August, 2013President
