Section 5 in The Administration of Orissa States Orders, 1948
5. High Court.
(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.(b)The Common High Court for Eastern States Union shall cease to exercise jurisdiction in Orissa States from the date of the commencement of this Order and all cases, suits, appeals, petitions and other proceedings pending in that Court shall, from the aforesaid date, be deemed to have been transferred to the High Court referred to in sub-paragraph (a) the latter High Court shall dispose of the same, in accordance with the law applied or continued in force under paragraph 4, as if the cases, suits, appeals, petitions and other proceedings were instituted before it.(c)From the date of constitution of the High Court of Orissa, under the Orissa High Court Act, 1948, the High Court in Patna shall cease to have jurisdiction in any of the Orissa States and all the cases, suits, appeals, petitions and other proceedings pending before that High Court shall, where the Court of Orissa is situated in any of the said States or where the cause of action arose in any of the said States stand transferred by virtue of this Order to the High Court of Orissa.Explanation. - [Omitted].
