Section 3 in The High Court of Karnataka Rules, 1959
3.
They shall apply to all proceedings and matters in the High Court commenced on and after the said date and shall also apply, as far as may be practicable, to all proceedings taken on and after the said date in all causes and matters then pending in the High Court. If any doubt or difficulty arises in the application of any of these Rules to pending causes or matters, the relative papers shall be placed before the Admission Judge who may pass such order as he considers just and proper in the circumstances of the case, and a compliance with such order shall be sufficient compliance with the provisions of these Rules.
