Section 13(1) in The Orissa Civil Courts Act, 1984
(1)Where any Civil Court established under this Act has from any cause ceased to have jurisdiction with respect to any case, any proceedings in relation to that case which, if that Court had not ceased to have jurisdiction, might have been had therein, may be had in the Court to which the business of the former Court has been transferred :Provided that if such proceeding relates to a part-heard case it shall continue in the file of the Court ceasing to have jurisdiction up to the stage of delivery of the judgement.
