Section 16(1)(b) in Jammu and Kashmir Code of Civil Procedure Act, 1977

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

(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.

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