Section 31(2) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(2)Where any suit or other proceeding stands transferred from any Court to a Tribunal under sub-section (1),(a)the Court shall, as soon as may be after such transfer, forward the records of such suit or other proceeding to the Tribunal; and(b)the Tribunal may, on receipt of such records, proceed to deal with such suit or other proceeding, so far as may be, in the same manner as in the case of an application made under section 19 from the stage which was reached before such transfer or from any earlier stage [* * *] [The words "or de novo" omitted by Act 1 of 2000, Section 13 (w.r.e.f. 17.1.2000).] as the Tribunal may deem fit.
