Section 49 in The Rajasthan High Court Ordinance 1949
49. Abolition of High Courts in covenanting States.
(1)On the date appointed in the notification issued under sub-section (3) of section 1 of this Ordinance every Tribunal functioning as the High Court of a covenanting State or any authority exercising the powers of a High Court in such State shall cease to exist, and all cases pending before the said High Court or authority at that date shall be transferred to and heard by the High Court constituted by this Ordinance, and all the records and documents of the several Courts which so cease to exist, shall become and be, the records and documents of the High Court.(2)Notwithstanding anything hereinbefore contained cases (not being proceedings for the issue of directions or orders in the nature of prerogative writs as provided for in section 28) pending before the High Court of any covenanting State or any authority exercising the powers of a High Court in such State on its original side may be transferred by the High Court to the subordinate court having jurisdiction therein or may be kept in its own file and tried by it and for the purposes of the trial, hearing and disposal of such cases the High Court shall have ordinary original jurisdiction.
