Section 27 in The High Court of Karnataka Rules, 1959
27. In regard to cases transferred to this Court under the provisions of section 62 of the States Reorganisation Act:
(a)The rules, contained in this Chapter shall not apply if the paper book has already been prepared before they were so transferred.(b)The application of all or any of the rules contained in this Chapter may be suspended or dispensed with by the Court or the Registrar if the preparation of the paper book had been commenced but not completed before they were so transferred.(c)All the rules contained in this Chapter shall apply in cases not falling under clauses (a) and (b).Chapter - XV Postings and Adjournments of Cases
