The Goa, Daman and Diu Reorganisation Act, 1987

28. Transfer of proceedings to the common High Court.-

(1) All proceedings pending in the existing High Court immediately before the appointed day shall, from such day, stand transferred to the common High Court.

(2) Every proceeding transferred under sub-section (1) shall be disposed of by the common High Court as if such proceeding was entertained by that High Court.