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State of Uttar Pradesh - Section

Section 142 in The General Rules (Civil), 1957

142. Particulars of case to be noted on every paper.

- Every sheet of every document, in or relating to a suit, appeal or proceedings, from the institution of the suit down to the final execution of decree, shall bear on the [right] [Substituted by Notification No. 126/VIII-b-48, and 1, dated 14-5-1959, published in U. P. Gazette, Part II, dated 3-10-1959.] hand centre portion on the obverse side :-
(1)the name of the Court in which the original suit was instituted;
(2)the register number and year of the original suit: and
(3)the names of the parties to the suit.For the purposes of this rule an appeal to the civil court from a decree passed by a court of revenue shall be deemed to be the original suit.