Section 23(5) in The Orissa Civil Courts Act, 1984
(5)Nothing in this section shall be deemed to affect the extraordinary original civil jurisdiction of the High Court.Explanation - The presiding officer of a Court subject to the administrative control of the District Judge shall be deemed to be immediately subordinate to the Court of such District Judge and for the purposes of the Code of Civil Procedure, 1908 (5 of 1908) the Court presided over by such an officer, shall be deemed to be of a grade inferior to that of the Court of the District Judge.
