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State of Jharkhand - Section

Section 307 in Civil Court Rules of the High Court of Judicature at Patna

307.

Original records received back from the High Court, together with the High Court's judgement on appeal, should be kept together and indexed "High Court Appeals". These records should be arranged according to the date oft High Court's final judgement. A note should also be made against the various entries relating to the records in the remarks column of the despatch list, showing where the respective records may be found, and giving the date of the final judgement of the High Court.