Section 3(4) in The Himachal Pradesh Administrative Tribunal (Transfer of Decided and Pending Cases and Applications) Act, 2008
(4)Where any case or proceeding stands transferred from the Tribunal to the High Court or civil court under sub-section (1), (2) or (3), -(a)the records of such cases or proceedings shall be forwarded to the High Court or the concerned civil court, as the case may be; and(b)the High Court or the civil court, as the case may be, on receipt of such record, proceed to deal with the case from the stage which was reached before such transfer or from any earlier stage as the High Court or the civil court may deem fit.
