Section 3 in Bombay High Court Letters Patent, 1866
3. Certain existing Judges herein named to be the First Judges of the High Court. - Provided always, that the persons who at the time of the establishment of such High Court in any of the said Presidencies are Judges of the Supreme Court of judicature and permanent Judges of the Court of Sudder Dewanny Adalut or Sudder Adalut of the same Presidency shall be and become Judges of such High Court without further appointment for that purpose; and the Chief Justice of such Supreme Court shall become the Chief Justice of such High Court.
