Section 8 in Bombay High Court Letters Patent, 1866
8. Abolition of Supreme Courts and Sudder Courts. - Upon the establishment of such High Court as aforesaid in the Presidency of Fort William in Bengal the Supreme Court and the Court of Sudder Dewanny Adalut and Sudder Nizamut Adalut at Calcutta in the same Presidency shall be abolished; and upon the establishment of such High Court in the Presidency of Madras the Supreme Court and the Court of Sudder Adalut and Foujadarry Adalut in the same Presidency shall be abolished;
and upon the establishment of such High Court in the Presidency of Bombay the Supreme Court and the Court of Sudder Dewanny Adalut and Sudder Foujadarry Adalut in the same Presidency shall be abolished;and the records and documents of the several Courts so abolished in each Presidency shall become and be records and documents of the High Court established in the same Presidency.
