Section 17 in The Rajasthan High Court Ordinance 1949
17. Extraordinary original civil jurisdiction.
-The High Court shall have power to remove, and to try and determine as a Court of extraordinary original jurisdiction, any suit being or falling within the jurisdiction of any Court subject to its superintendence when the High Court shall think proper to do so either on the agreement of the parties to that effect or for purposes of justice, the reason for so doing being recorded on the proceedings of the High Court.
