Section 30(4) in The Madhya Pradesh Reorganisation Act, 2000
(4)Any order made by the High Court of Madhya Pradesh-(a)before the appointed day, in any proceedings transferred to the High Court of Chhattisgarh by virtue of sub-section (2); or(b)in any proceedings with respect to which the High Court of Madhya Pradesh retains jurisdiction by virtue of sub-section (3), shall for all purposes have effect, not only as an order of the High Court of Madhya Pradesh, but also as an order made by the High Court of Chhattisgarh.
