Section 42 in Bombay High Court Letters Patent, 1866
42. Rules as to transmission of copies of evidence and other documents. - And we do further ordain that in all cases of appeal made from any judgement, order, sentence, or decree of the said High Court of Judicature at Bombay to Us, Our heirs or successors, in Our or Their Privy Council, such High Court shall certify and transmit to Us, Our heirs and successors, in Our or Their Privy Council, a true and correct copy of all evidence, proceedings, judgements decrees, and orders had or made in such cases appealed, so far as the same have relation to the matters of appeal, so far as the same have relation to the matters of appeal, such copies to be certified under the seal of the said High Court. And that the said Court shall also certify and transmit to Us, Our heirs and successors, in Our or Their Privy Council, a copy of the reasons given by the Judges, of such Court, or by any of such Judges, for or against the judgement or determination appealed against the judgement or determination appealed against. And we do further ordain that the said High Court shall, in all cases of appeal to Us, Our heirs or successors, conform to and execute, or cause to be executed such judgements and orders as We, Our heirs or successors, in Our or Their Privy Council, shall think fit to make in the premises, in such manner as any original judgement, decree, or decretal orders or other order or rule of the said High Court should or might have been executed.
