Section 20(5) in The Ahmedabad City Courts Act, 1961
(5)An appeal or revision application against any judgement, decision, decree or order passed before the appointed day by a Court in the exercise of jurisdiction over the area within the limits of the City of Ahmedabad,-(i)if it was pending immediately before the appointed day in a competent Court, shall stand transferred to the Court corresponding to the competent Court, and(ii)if before the appointed day it has not been preferred within the period of limitation to a competent Court, shall lie within that period to the Court corresponding to the competent Court.
