Section 120 in Civil Court Rules of the High Court of Judicature at Patna
120.
The temporary deputation of the Presiding Officer of a Court to some other station does not necessarily mean an abolition of his Court and the Judicial Officer placed incharge thereof during such absence becomes, subject to the question of pecuniary jurisdiction and special powers, if any, the Presiding Officer also of that Court in addition to his being the Presiding Officer of his own Court. Thus all decrees passed by the later in the cases belonging to the file of the first named Court may be executed by that Court presided over by the officer sent on deputation when he returns.II. Attachment
