(5)The High Court may, by notification, direct that appeals lying tot he District Judge from all or any of the decrees of orders passed in any original suit by any [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] shall be preferred to such other [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] as may be mentioned in the notification and the appeals shall thereupon be preferred accordingly and the Court of such other [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] shall be deemed to be a District Court for the purpose of all appeals so preferred.
