25. If the appellant fails to deliver his list or blank list under Rule 14 or to make the deposits required under these rules, the [Additional Registrar or] [Inserted by Notification No. 45-I-9-3-37, dated 12-5-1976.] Deputy Registrar shall cause the case to be laid before the Court for orders under Order XLI, Rule 15-A, First Schedule, Code of Civil Procedure.
