On the application of any of the parties and after notice to the parties, and after hearing such of them as he may desire to be heard, or on his own motion without such notice, the 1[Chairman] may transfer any case pending before one Bench, for disposal, to any other Bench.
_______________
1. Subs. by Act 28 of 2016, s. 232, for "Chairperson" (w.e.f. 1-6-2016).
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws Guest Court Correspondent
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!
