Section 22(5) in Telangana Small Causes Courts Act, 1330 F
(5)On the reopening of the Court of Chief Judge, Additional Judge (Senior Civil Judge) or the Rent Controller (Junior Civil Judge) 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 Court of Chief Judge, Court of Additional Judge (Senior Civil Judge) or Rent Controller (Junior Civil Judge) as the case may be, shall stand transferred to the Court concerned and any judgment, decree, order or proceeding, passed by the vacation judge shall, after such transfer, be deemed to be a judgment, decree, order or proceeding passed by the court concerned.
