- An application for transfer of a criminal case shall, as soon as it is presented, be placed before the Court for order subject to office objections, if any. The party or his advocate shall remove all office objections within a week from the date of the said office objections being notified on the Notice Board. If the party or his Advocate fails to remove the said office objections within the said time, the matter shall be placed before the Court for such orders as the Court thinks fit.Boards
