Section 16(1) in Jammu and Kashmir Code of Civil Procedure Act, 1977
(1)On the application of any of the parties and after notice to the parties and after hearing such of them as desire to be heard, or of its own motion without such notice, the High Court or District Court may at any stage-(a)transfer any suit, appeal or any proceeding pending before it for trial or dispose to any Court subordinate to it and competent to try or dispose of the same, or(b)withdraw any suit, appeal or other proceeding pending in other court subordinate to it, and(i)try or dispose of the same; or(ii)transfer the same for trial or dispose to any Court subordinate to it and competent to try or dispose of the same; or(iii)re-transfer the same for trial or disposal to the Court from which it was drawn.
