Section 60(6) in The States Reorganisation Act, 1956
(6)All proceedings pending in the High Court of Travancore Cochin immediately before the appointed day other than those certified by the Chief Justice of that High Court under sub-section (2) of section 66 shall stand transferred to the High Court of Kerala, and any order made before the appointed day by the first mentioned High Court in any such proceedings shall for all purposes have effect, not only as an order of that High Court, but also as an order of the High Court of Kerala.
