Section 30(4) in The State Of Himachal Pradesh Act, 1970
(4)Any order made by the High Court of Delhi---(a)before the appointed day, in any proceedings transferred to the High Court of Himachal Pradesh by virtue of sub-section (2); or(b)in any proceedings with respect to which the High Court of Delhi, retains jurisdiction by virtue of sub-section (3), shall, for all purposes, have effect not only as an order of the High Court of Delhi, but also as an order made by the High Court of Himachal Pradesh.Explanation. -- For the purposes of this section---(a)proceedings shall be deemed to be pending in a court until that court has disposed of all issues between the parties including any issues with respect to the taxation of the costs of the proceedings and shall include appeals, applications for leave to appeal to the Supreme Court, applications for review, petitions for revision and petitions for writs;(b)references to a High Court shall be construed as including references to a Judge or division court thereof, an references to an order made by a court or a Judge shall be construed as including references to a sentence, judgment or decree passed or made by that court or Judge.
