The Pondicherry (Administration) Act, 1962

10. Jurisdiction of High Court.-

(1) Without prejudice to the generality of the provisions of section 9, the High Court shall have, in respect of Pondicherry, all such jurisdiction as under the law in force immediately before the appointed day was exercisable in respect of the former French Establishments by the Cour de Cassation, the Cour Superieur d' Arbitrage and the Counseil d' Etat of France:

Provided that while determining appeals from decisions of courts and tribunals in Pondicherry, the High Court shall, as far as may be, follow the same procedure and have the same power to pass any judgment, decree or order thereon, as it follows and has while determining appeals from decisions of courts in the State of 1[Tamil Nadu].

(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 Superieur d' Arbitrage or the Counseil d' Etat of France and all original proceedings in relation to those Establishments pending immediately before the appointed day before the Counseil d' 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 Superieur d' Arbitrage or the Counseil d' 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.

1. Subs. by Madras State (Alteration of Name) A.L.O., 1970 (G.S.R. 112 of 1970) for "Madras".

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