Section 22(7) in The Gujarat Civil Courts Act, 2005
(7)On the reopening of any Civil Court after any vacation all suits, appeals and other proceedings pending before the vacation judge shall stand transferred to the Civil Court concerned in which it would have been instituted or pending but for the appointment of the vacation judge any decree, order or proceedings passed by the Vacation Judge shall be deemed to be a decree, order or proceedings passed by the Court concerned.
