Section 16(2) in The M.P. Employees' Insurance Courts Rules, 1963
(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.
