Section 5 in Bombay High Court Letters Patent, 1866
5. Precedence of Judges of High Courts. - The Chief Justice of any such High Court shall have rank and precedence before other Judges of the same Court, and such of the other Judges of such Court as on its establishment shall have been transferred thereto from the Supreme Court shall have rank and precedence before the Judges of the High Court not transferred from the Supreme Court, and, except as aforesaid, all the Judges of each High Court shall have rank and precedence according to the seniority of their appointments, unless otherwise provided in their Patents.
