Section 7 in Federal Court (Enlargement of Jurisdiction) Act, 1947
7. Savings.
The preceding provisions of this Act shall not apply to any appeal-(1)which immediately before the appointed day is pending before His Majesty in Council, if the records pertaining to such appeal have before that day been transmitted by the High Court concerned to His Majesty in Council; or(2)to the bringing of which to His Majesty in Council special leave has -been granted before the appointed day and any such appeal may be disposed of by His Majesty in Council as if this Act had not been passed.
