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Union of India - Act

The Madras High Court (Establishment of a Permanent Bench at Madurai) Order, 2004

UNION OF INDIA
India

The Madras High Court (Establishment of a Permanent Bench at Madurai) Order, 2004

Rule THE-MADRAS-HIGH-COURT-ESTABLISHMENT-OF-A-PERMANENT-BENCH-AT-MADURAI-ORDER-2004 of 2004

  • Published on 6 July 2004
  • Commenced on 6 July 2004
  • [This is the version of this document from 6 July 2004.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Madras High Court (Establishment of a Permanent Bench at Madurai) Order, 2004Published vide Notification No. G.S.R. 446(E), dated 6th July, 2004Ministry of Law and Justice(Department of Justice)G.S.R. 446(E). - The following Order made by the President under sub-section (2) of section 51 of the States Reorganisation Act, 1956 (37 of 1956) is hereby published as required by that sub-section namely :-In exercise of the powers conferred by sub-section (2) of section 51 of the States Reorganisation Act, 1956 (37 of 1956), the President, after consultation with the Governor of Tamil Nadu and the Chief justice of the Madras High Court, is pleased to make the following Order, namely:-

1. Short title and commencement.

(1)This Order may be called the Madras High Court (Establishment of a Permanent Bench at Madurai) Order, 2004.
(2)It shall come into force on 24-7-2004.

2. Establishment of a permanent bench of the Madras High Court at Madurai.

- There shall be established a permanent bench of the Madras High Court at Madurai, and such Judges of the Madras High Court, being not less than five in number, as the Chief justice of that High Court may, from time to time nominate, shall sit at Madurai in order to exercise the jurisdiction and powers for the time being vested in that High Court in respect of cases arising in the districts of Kanyakumari, Tirunelveli, Tuticorin, Madurai, Dindugal, Ramanathapuram, Virudhunagar, Sivaganga, Pudukkottai, Thanjavur, Nagapattinam, Tiruchirappalli, Perambalur and Karur in the State of Tamil Nadu:Provided that the Chief Justice of that High Court may, in his discretion, order that any case or class of cases arising in any such district shall be heard at Chennai.PresidentNew Delhi,The 6th July, 2004