Section 9 — Form of writs and other processes.

The Delhi High Court Act, 1966
The law in force immediately before the appointed day with respect to the form of writs and other processes used, issued or awarded, by the High Court of Punjab shall, with the necessary modifications, apply with respect to the form of writs and other processes, used, issued or awarded by the High Court of Delhi.

Official Hindi (PDF) ↗

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