Section 24(1) in The Code of Civil Procedure, 1908
(1)On the application of any of the parties and after notice to the parties and after hearing such of them as desired to be heard, or of its own motion, without such notice, the High Court or the District Court may, at any stage-(a)transfer any suit, appeal or other proceeding pending before it for trial or disposal 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 any Court subordinate to it; and(i)try or dispose of the same; or(ii)transfer the same for trial or disposal 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to try or dispose of the same; or(iii)re-transfer the same for trial or disposal to the Court from which it was withdrawn.
