Section 5 in Federal Court (Enlargement of Jurisdiction) Act, 1947
5. Pending application for special leave to appeal.
Pending application for special leave to appeal. Every application to His Majesty in Council for special leave to appeal from a judgment to which this Act applies remaining un disposed of immediately before the appointed day shall on that day stand transferred to the Federal Court by virtue of this Act, and shall be disposed of by that Court as if it had been an application duly made to that Court for special leave to appeal from the said judgment.
