Section 49E(3) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000
(3)If the Special Court is of the opinion that any case brought before it, is not a fit case to be taken cognizance of by it, it may return the same for presentation before the Special Tribunal :Provided that if on an application from an interested person to withdraw and try a case pending before any Special Tribunal, the Special Court is of the opinion, that it is a fit case to be withdrawn and tried by it, it may, for reasons to be recorded in writing, withdraw any such case from such Special Tribunal and shall deal with it as if the case was originally instituted before the Special Court.
