129. Power of High Courts to make rules as to their original civil procedure .-
Notwithstanding anything in this Code, any High Court [not being the Court of a Judicial Commissioner] may make such rules not inconsistent with the Letters Patent [or order] [Inserted by A.O. 1950.] [or other law] [Inserted by Act 2 of 1951, Section 17.] establishing it, to regulate its own procedure in the exercise of its original civil jurisdiction as it shall think fit, and nothing herein contained shall affect the validity of any such rules in force at the commencement of this Code.
