Section 14N(2) in The Telecom Regulatory Authority Of India Act, 1997
(2)Where any appeal stands transferred from the High Court to the Appellate Tribunal under sub-section (1),—(a)the High Court shall, as soon as may be after such transfer, forward the records of such appeal to the Appellate Tribunal; and(b)the Appellate Tribunal may, on receipt of such records, proceed to deal with such appeal, so far as may be from the stage which was reached before such transfer or from any earlier stage or de novo as the Appellate Tribunal may deem fit.
