Section 1 in Uttaranchal Amendments of the Rules of the Court, 1952
1.
[1] Notification No. 162/UHC-2001, dated 6th October, 2001In exercise of the powers conferred by clause (2) of Article 229 of the Constitution of India and all other powers enabling in that behalf, the Court has been pleased to make the following amendments in High Court Rules, 1952 applicable to Uttaranchal under Section 30 of the U.P. Reorganisation Act, 2000 :AmendmentsThe following Amendments be substituted in the rules of the High Court Rules, 1952, applicable to Uttaranchal :Resolved that the following Amendments be substituted in the Rules of the High Court Rules (Allahabad), applicable to Uttaranchal High Court :The following Rule (1) (c) be added after Rule 1 (1) (b), Chapter IX of the High Court Rules :"In appeal titled as Execution Appeal, First Appeal, Appeal arising against the order of the Land Acquisition Reference, Motor Accident Claims, Railway Claims, Workmen Compensation Claims and any other appeal which is not covered under sub-rule (a) (b) of Chapter IX will be numbered and titled as appeal against the Order (A.O.)."First Appeal arising under Section 96, C.P.C. will be titled and numbered as First Appeal (F.A).Second Appeal under Section 100, C.P.C. will be titled and numbered as Second Appeal (S.A.).In Chapter XLI of High Court Rules (Allahabad), the Rules framed under Section 3 of the Destruction of Records Act, 1917 are deleted and the following rules be substituted "Destruction of Records:
