Section 12(1) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018
(1)All suits and applications, including applications under the Jammu and Kashmir Arbitration and Conciliation Act, 1997, relating to a commercial dispute of a Specified Value pending in any civil court in any district or area in respect of which a Commercial Court has been constituted, shall be transferred to such Commercial Court :Provided that no suit or application where the final judgment has been reserved by the Court prior to the constitution of the Commercial Court shall be transferred.
