Central Government Act
Section 12(2) in The Delhi High Court Act, 1966
(2) Such proceedings pending in the High Court of Punjab imme- diately before the appointed day as are certified, whether before or after that day, by the Chief Justice of that High Court having regard to the place of accrual of the cause of action and other circumstances to be proceedings which ought to be heard and decided by the High Court of Delhi, shall, as soon as may be after such certification, be transferred to the High Court of Delhi.