Section 49(1) in The Rajasthan High Court Ordinance 1949
(1)On the date appointed in the notification issued under sub-section (3) of section 1 of this Ordinance every Tribunal functioning as the High Court of a covenanting State or any authority exercising the powers of a High Court in such State shall cease to exist, and all cases pending before the said High Court or authority at that date shall be transferred to and heard by the High Court constituted by this Ordinance, and all the records and documents of the several Courts which so cease to exist, shall become and be, the records and documents of the High Court.
