Section 21A in The Himachal Pradesh Courts Act, 1976
21A. Power of the Chief Justice to transfer pending appeals and proceedings to Subordinate Civil Courts.
(1)The Chief Justice of the High Court of Himachal Pradesh may transfer an suit, appeal or proceedings, which is or are pending before the High Court of Himachal Pradesh immediately before the commencement of the Himachal Pradesh Courts (Amendment) Act, 1994 to such a subordinate Civil Court in Himachal Pradesh which would have jurisdiction to entertain such suit, appeal or proceedings, had such suit, appeal or proceedings been institute or filed for the first time after such commencement.
