AIR 1971 SUPREME COURT 299

Supreme Court Of India

(From : Delhi)*

Hon'ble Judge(s): M. Hidayatullah, J. C. Shah, K. S. Hegde, A. N. Grover, A. N. Ray , JJJ

Constitution of India , Art.132(1)— Petition involving important questions before Single Judge of High Court - Application by party to refer petition for decision to a Bench of the High Court - Single Judge deciding case and granting certificate under Article suo motu to file appeal to Supreme Court-Held that the Judge was in error in not making reference to a Bench - Practice of deciding case sitting singly and giving certificate though technically correct was improper - Right of party to file appeal to High Court not to be short-circuited -Certificate granted in Civil Writs Nos. 220 and 725 of l968, D/- 5-12-l969 (Delhi), Cancelled. (Para 2)