The powers of the High Court in relation to the following matters shall be exercised by a single Judge, provided that the Judge before whom the matter is posted for hearing may adjourn it for being heard and determined by a Bench of two Judges:—(i)determining in which of several courts having jurisdiction a suit shall be heard;(ii)admission of an appeal in forma pauperis;(iii)exercise of original jurisdiction under any law for the time being in force;(iv)appeals under rule 1 of Order XLIII of the First Schedule to the Code of Civil Procedure, 1908;(v)appeals in which the subject matter is as to costs only;(vi)any matter of an interlocutory character in appeals and other proceedings;(vii)admission of an appeal presented after the expiry of the period allowed by the law of limitation;(viii)exercise of powers conferred by section 389, section 439 and section 440 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974);(ix)exercise of powers under section 24 of the Code of Civil Procedure, 1908, or under section 407 of the Code of Criminal Procedure 1973 (Central Act 2 of 1974);(x)***(xi)appeals from interlocutory orders, where such appeals are allowed by law.(xii)exercise of powers under,-(a)clause (1) of article 226 of the Constitution of India except where such power relates to the issue of a writ in the nature of habeas corpus; and(b)articles 227 and 228 of the Constitution of India.(xiii)***
