Section 21A(1) in The Himachal Pradesh Courts Act, 1976
(1)The Chief Justice of the High Court of Himachal Pradesh may transfer an suit, appeal or proceedings, which is or are pending before the High Court of Himachal Pradesh immediately before the commencement of the Himachal Pradesh Courts (Amendment) Act, 1994 to such a subordinate Civil Court in Himachal Pradesh which would have jurisdiction to entertain such suit, appeal or proceedings, had such suit, appeal or proceedings been institute or filed for the first time after such commencement.
