Section 5(a) in The Administration of Orissa States Orders, 1948
(a)The High Court for the time being exercising jurisdiction in the Province of Orissa shall, so far as circumstances admit, exercise the same jurisdiction in all Orissa States and shall have the same powers and functions in such States. Any reference to the High Court in the Laws applied or continued in force under paragraph four shall be construed as a reference to the High Court for the time being exercising jurisdiction in the Province of Orissa.
