Section 4 in The High Court of Karnataka Rules, 1959
4.
On the coming into force of these Rules all existing Rules, Orders, Circulars, Practice, Convention or the like governing any matter dealt with or covered by these Rules shall stand repealed:Provided that this repeal shall not affect or invalidate anything done, any action or decision taken, any disposal made, any decree, order or proceeding made or issued under the existing Rules before the commencement of the Rules.
