(4)Any order made by the High Court of Punjab-(a)before the appointed day, in any proceedings transferred to the High Court of Delhi by virtue of sub- section (2) ;(b)in any proceedings with respect to which the High Court of Punjab retains jurisdiction by virtue of sub- section (3), shall for all purposes have effect, not only as an order of the High Court of Punjab, but also as an order made by the High Court of Delhi.
