Section 10(2) in Pondicherry (Administration) Act, 1962
(2)All appeals and other proceedings from or in respect of any judgment, decree or order of any court or tribunal in the former French Establishments pending immediately before the appointed day before the Cour de Cassation or the Cour Superieured' Arbitrage or the Counselled' Etat of France and all original proceedings in relation to those Establishments pending immediately before the appointed day before the Counselled' Etat shall, by virtue of this Act, stand transferred to the High Court and shall be disposed of by the High Court in the exercise of jurisdiction conferred on it by this Act, as if such appeals and other proceedings had been filed before the High Court.Explanation. - All appeals and other proceedings filed before the appointed day but not transmitted to the Cour de-Cassation or the Cour Superieured' Arbitrage or the Counselled' Etat shall be deemed to be appeals or proceedings, as the case may be, pending before the Court for the purposes of this sub-section.
