Section 22 in The Himachal Pradesh Courts Act, 1976
22. Power to transfer to a Civil Judge appeals from other Civil Judges.
(1)A District Judge may transfer any appeal pending before him from the decrees or orders of Civil Judges to any other Civil Judge under his administrative control competent to dispose of the same.(2)The District Judge may withdraw any appeal so transferred and either hear and dispose of it himself or transfer it to a Court under his administrative control competent to dispose of the same.(3)Appeals transferred under this section shall be disposes of subject to the rules applicable to like appeals when disposed of by the District Judge.(4)The powers conferred by this section shall be exercised subject to such general or special orders as may from time to time be issued in this behalf by the High Court.
