(1)The High Court of Delhi shall have, in respect of the territories for the time being included in the Union territory of Delhi all such original, appellate and other jurisdiction as, under the law in force immediately before the appointed day, is exercisable in respect of the said territories by the High Court of Punjab.(2)Notwithstanding anything contained in any law for the time being in force, the High Court of Delhi shall also have in respect of the said territories ordinary original civil jurisdiction in every suit the value of which exceeds [rupees five lakhs] [Substituted by Act 60 of 1991 s. 2, for "rupees one lakh" (w.e.f. 1-10-1969).].
