Section 32 in THE UTTAR PRADESH REORGANISATION ACT, 2000
32. Form of writs and other processes.-
The law in force immediately before the appointed day with respect to the form of writs and other processes used, issued or awarded by the High Court at Allahabad shall, with the necessary modifications, apply with respect to the form of writs and other processes used, issued or awarded by the High Court of Uttaranchal.
