Section 12(3) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018
(3)The Commercial Court, may hold case management hearings in respect of such transferred suit or application in order to prescribe new timelines or issue such further directions as may be necessary for a speedy and efficacious disposal of such suit or application in accordance with Order XIV-A of the Code of Civil Procedure, Samvat 1977 :Provided that the proviso to sub-rule (1) of Rule 1 of Order V of the Code of Civil Procedure, Samvat 1977 shall not apply to such transferred suit or application and the court may, in its discretion, prescribe a new time period within which the written statement shall be filed.
