Section 40 in The Rajasthan High Court Ordinance 1949
40. No appeal.
- Until a court is constituted in pursuance of section 39 of this Ordinance, or of any other law relating to the establishment of a Court Superior to the High Court, to hear appeals therefrom, the High Court shall be the highest Court of appeal, reference and revision in the State and shall have jurisdiction to entertain and dispose of such appeals, revisions, references, cases and other proceedings as it is empowered to entertain and dispose of under this Ordinance or any enactment or law in force in the State and no appeal shall lie from any judgment, decree or order of the High Court.Miscellaneous
