Section 8 in Uttaranchal Amendments of the Rules of the Court, 1952
8. Notwithstanding anything contained in the foregoing Rules of the Chapter, the cases decided till the date of the enforcement of these Rules, shall continue to have the force of Rules contained in Chapter XLI of High Court Rules (Allahabad), applicable to this Court under the provisions of U. P. Reorganisation Act, 2000, until they are superseded by any subsequent rules of the Court or by the order of the Chief Justice.
