64. Power of Tribunal to refer questions for decision of High Court.
(1)If, in any case which, but for the provision of this Chapter, might have been entertained and disposed of by a Civil Court, or in any appeal or other proceeding against the order passed in such case, there arises any question on which the Tribunal whether suo motu or on the application of the party interested, desires to have the decision of the High Court, the Tribunal may cause a statement of the question to be prepared and may refer such question for the decision of the High Court.(2)The High Court shall fix an early day for the hearing of the question referred, and cause notice of such day to be placed in the Court House. The parties to the case may appear and be heard by the High Court in person or by their Advocates.(3)The High Court, when it has heard and considered the case, shall send a copy of its decision with the reasons therefor under the seal of the Court to the Tribunal and subject to any appeal that may be presented to the Supreme Court, the case shall be disposed of conformably to such decision.(4)If the High Court considers that any statement referred to under sub-section (1) is imperfectly framed, the High Court may return it for amendment.(5)The costs, if any, consequent on any such reference shall be dealt with as the High Court in each case directs.
