Section 35(4) in THE UTTAR PRADESH REORGANISATION ACT, 2000
(4)Any order made by the High Court at Allahabad-(a)before the appointed day, in any proceedings transferred to the High Court of Uttaranchal by virtue of sub-section (2), or(b)in any proceedings with respect to which the High Court at Allahabad retains jurisdiction by virtue of sub-section (3),shall for all purposes have effect, not only as an order of the High Court at Allahabad, but also as an order made by the High Court of Uttaranchal.
