Section 4 in The Delhi High Court (Amendment) Act, 1980
4. Power of Chief Justice to transfer pending suits and proceedings to subordinate courts.-
The Chief Justice of the High Court of Delhi may transfer any suit or other proceedings which is or are pending in the High Court immediately before the commencement of this Act and in which no witnesses have been examined before such commencement to such subordinate court in the Union territory of Delhi as would have jurisdiction to entertain such suit or proceedings had such suit or proceedings been instituted or filed for the first time after such commencement.
