Section 15(3) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015
(3)Where any suit or application, including an application under the Arbitration and Conciliation Act, 1996, relating to a commercial dispute of Specified Value shall stand transferred to the Commercial Division or Commercial Court under sub-section (1) or sub-section (2), the provisions of this Act shall apply to those procedures that were not complete at the time of transfer.
