Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras High Court (Establishment Of A Permanent Bench At Madurai) Amendment Order, 2009 [26 October 2009] CONTENTS 1. Section 1 2. Section 2 3. Section 3 Madras High Court (Establishment Of A Permanent Bench At Madurai) Amendment Order, 2009 [26 October 2009] In exercise of the powers conferred by sub-section (2) of Section 51 of the States Reorganisation Act, 1956 (37 of 1956), read with Section 21 of the General Clauses Act, 1897 (10 of 1897), the President, after consultation with the Governor of Tamil Nadu and the Chief Justice of the Madras High Court, is pleased to make the following order to amend the Madras High Court (Establishment of a Permanent Bench at Madurai) Order, 2004, namely:- 1. Section 1 :- (1) This Order may be called the Madras High Court (Establishment of a Permanent Bench at Madurai) Amendment Order, 2009. (2) It shall come into force on the date of its publication in the Official Gazette. 2. Section 2 :- In the Madras High Court (Establishment of a Permanent Bench at Madurai) Order, 2004, in paragraph 2, the words "Nagapattinam" and "Perambalur" shall be omitted. 3. Section 3 :- Any appeal, application for leave to appeal to the Supreme Court, application for review and other proceedings pertaining to the Districts of Nagapattinam and Perambalur pending for disposal in the Madurai Bench of the Madras High Court prior to commencement of this Order shall stand transferred to the principal seat of the Madras High Court. New Delhi, President [F. No. K-11018/5/98-US-1] Ms. Bhupinder Prasad, Addl. Secy. Note:- The Principal Order, 2004 was published in the Gazette of I ndia, Extraordinary Part II, Section 3, sub-section (i) vide Notification number G.S.R.446(E) dated the 6th July, 2004.