(4) Where in' the exercise of its powers under sub- section (3), the Appellate Tribunal refuses to state a case which it has, been required by an applicant to state, the applicant may, within thirty days from the date on which he receives notice of such refusal, withdraw his application and, if he does so, the fee, if any, paid by him shall be refunded. Statement of case to Supreme Court in certain cases. 130A. Statement of case to Supreme Court in certain cases. If, on an application made under section 130, the Appellate Tribunal is ofopinion Power of High Court or Supreme Court to require statement to be amend- ed. 130B. Power of High Court or Supreme Court to require statementto be amended. If the High Court or the Supreme C Case before High Court to be heard by not less than two judges. 130C. Case before High Court to be heard by not less than twojudges. (1) When any case has been referred to the High Court undersect Decision of High Court or Supreme Court on the case stated. 130D. Decision of High Court or Supreme Court on the case stated. (1) The High Court or the Supreme Court hearing any such case shalld Hearing before Supreme Court. 130F. Hearing before Supreme Court. (1) The provisions of theCode of Civil Procedure, 1908 , relating to appeals to the SupremeCourt shall, so far as may be