Section 28(7) in The Karnataka Civil Courts Act, 1964
(7)On the reopening of the District Court, a Court of a Senior Civil Judge or a Court of a Civil Judge after any vacation, all suits, appeals and other proceedings pending in the Court of the Vacation District Judge or Vacation Senior Civil Judge which, but for this section, would have been instituted or pending in such District Court, Court of a Senior Civil Judge or Court of a Civil Judge, as the case may be, shall stand transferred to such District Court, Court of a Senior Civil Judge or Court of Civil Judge, and any decree, order or proceeding passed by the Vacation District Judge or the Vacation Senior Civil Judge shall, after such transfer, be deemed to be a decree, order or proceeding passed by the Court concerned.
