Section 459(a) in Civil Court Rules of the High Court of Judicature at Patna
(a)Cases under the Code of Civil Procedure(i)Applications under sections 22 and 24 to an Appellate Court to transfer suits, appeals or other proceedings pending in a Subordinate Court.(ii)Applications under Order IX, Rules 4, 9 and 13 and Order XLI, Rules 19 and 21, for the restoration to the file of suit or appeal dismissed on default or decreed ex-parte.(iii)Miscellaneous Civil Proceedings under Order XVI, Rules 12 and 17.(iv)Cases under Section 47;(iv)
