Section 49(2) in The Rajasthan High Court Ordinance 1949
(2)Notwithstanding anything hereinbefore contained cases (not being proceedings for the issue of directions or orders in the nature of prerogative writs as provided for in section 28) pending before the High Court of any covenanting State or any authority exercising the powers of a High Court in such State on its original side may be transferred by the High Court to the subordinate court having jurisdiction therein or may be kept in its own file and tried by it and for the purposes of the trial, hearing and disposal of such cases the High Court shall have ordinary original jurisdiction.
