Section 437 in Bharatiya Nagarik Suraksha Sanhita, 2023
437. Disposal of case according to decision of High Court.
(1)When a question has been so referred, the High Court shall pass such order thereon as it thinks fit, and shall cause a copy of such order to be sent to the Court by which the reference was made, which shall dispose of the case conformably to the said order.(2)The High Court may direct by whom the costs of such reference shall be paid.[Similar to Section 396 from Old CrPC-Also Refer]
