40. [] [Rules 39, 41, 41-A, 42 and 43 renumbered as Rules 38, 39, 40, 41 and 42 by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.] [Transfer order to be communicated.] [Inserted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- An order passed by the Sessions Judge on an application for transfer of a case should be communicated to the court concerned within three days along with the record of the case. The parties should be directed to appear before the court concerned on a fixed date which should be communicated to the parties or their counsel and their signature obtained on the order-sheet.
