Section 129 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
129. Power of High Court to make rules as to its original civil jurisdiction.
- Notwithstanding anything in this Code, the High Court may make such rules not inconsistent with the [order of his Highness No. 1, dated 26th March, 1928] [This order is repealed and replaced by part IV of 1996 and again Act XIV of 1996 stands repealed by the Constitution of J&K.], to regulate its own procedure in the exercise of its original civil jurisdiction as it shall think fit, and nothing herein contained shall affect the validity of any such rules in force at the commencement of this Code.
