Section 32(5) in Andhra Pradesh Civil Courts Act, 1972
(5)On the reopening of the District Court, a court of Senior Civil Judge or a court of Junior Civil Judge after the summer vacation, all suits, appeals, and other proceedings pending in the Court the Vacation Civil Judge, which, but for this section would have been instituted or pending in such District Court, Court of Senior Civil Judge or Court of Junior Civil Judge as the case may be, shall stand transferred to the Court concerned and any judgement, decree, order or proceeding passed by the Vacation Civil Judge shall after such transfer, be deemed to be a judgement decree, order or proceeding passed by the court concerned.
