Section 6(2) in The Provincial Insolvency (Karnataka Extension And Amendment) Act, 1962
(2)Notwithstanding anything contained in sub-section (1), all appeals, applications and other proceedings pending in the High Court on the date of commencement of this Act shall be disposed of in accordance with the provisions of the principal Act as amended by this Act, and for this purpose a revision petition pending under sub-section (3) of section 75 of the Mysore Insolvency Act, 1925, may be converted into an appeal with the leave of the High Court under sub-section (3) of section 75 of the principal Act.
