(5)On the reopening of the District Court, a [Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or a [Court of Junior Civil Judge] [Substituted by Act No. 29 of 1997.] after the summer vacation, all suits, appeals, and other proceedings pending in the Court of the Vacation Civil Judge, which, but for this section would have been instituted or pending in such District Court, [Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or [Court of Junior Civil Judge] [Substituted by Act No. 29 of 1997.] as the case may be, shall stand transferred to the Court concerned and any judgment, decree, order or proceeding passed by the Vacation Civil Judge shall, after such transfer, be deemed to be a judgment, decree, order or proceeding passed by the Court concerned.
