Section 16 in The M.P. Employees' Insurance Courts Rules, 1963
16. Application presented to wrong Court.
(1)If on receiving an application it appears to the Court that it should be presented to another Court, it shall return it to the applicant after endorsing upon it the dates of the presentation and return, the reasons for returning it and the designation of the Court to whom it should be presented.(2)If it appears to the Court at any stage subsequent to the presentation of an application, that the application should have been presented to another Court, in the same State, it shall send the application to the Court empowered to deal with it and shall inform the applicant (and the opposite party, if he has received a copy of the application under Rule 18), accordingly.(3)The Court to whom an application is transferred under sub-rule (2) may continue the proceeding as if the previous proceeding or any part of it had been taken before it, if it is satisfied that the interests of the parties will not thereby be prejudiced.
