Section 6 in Administration of Mayurbhanj State Order, 1949
6. High Court.
(a)The High Court of Orissa shall, so far as circumstances admit, exercise the same jurisdiction and shall have the same powers and functions in the State as it at present exercises or has in the Province of Orissa. Any reference to the "High Court" in the laws applied or continued in force under paragraph 5 shall be construed as a reference to High Court of Orissa.(b)The High Court for the Mayurbhanj State shall cease to exercise jurisdiction in the said State from the date of commencement of this Order and all cases, suits, appeals, petitions and other proceedings pending in that Court shall, from the aforesaid date, be deemed to have been transferred to the High Court of Orissa. The latter High Court shall dispose of the same, in accordance with the law applied or continued in force under paragraph 5, as if the cases, suits, appeals, petitions, and other proceedings were instituted before it :[Provided that all Sessions cases that were instituted in the High Court for the Mayurbhanj State in exercise of its original criminal jurisdiction and pending before that Court on the 31st December, 1948, shall be deemed to have been transferred to the Court of Sessions Judge, Mayurbhanj, which shall dispose of the same as if these cases were instituted in it. ] [Inserted vide Notification No. 3846/2.3.1948.]
