Section 24(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(2)Where any suit or proceeding has been transferred or withdrawn under sub-section (1), the Court which [is thereafter to try or dispose of such suit or proceeding] [Substituted by Act No. XI of 1983, section 8 (w.e.f. 15-8-1983).] may, subject to any special directions in the case of an order of transfer, either retry it or proceed from the point at which it was transferred or withdrawn.
