(c)Immediately on the passing of the orders in matters where orders of the nature referred to in rule 85(c) are passed.(ii)In cases where process fees have been taxed before the office objections are removed, the taxing shall be subject to revision by the office after the office objections have been removed, and the excess paid, if any, shall subject to Rule 97 below, be refundable, and the deficiency, if any, shall have to be made good by the appellant or the applicant or his advocate within 3 days from the date of the revised taxation by the office.(iii)[ In Appeals, Civil Revision Applications, and other substantive applications, the appellants or applicants shall, alongwith process fees and also the postal charges for service of notice by Registered Post Acknowledgment due and within time prescribed for the payment thereof, supply as many copies of Memorandum of Appeal or Application together with copies of Affidavits, if any, as there are respondent or opponents. The Registrar may, if in the circumstances of the case consider service by Registered Post A.D. as unnecessary or in any other appropriate case, dispense with payment of postal charges for service of copies by Regd. Post A.D. and grant leave to file lesser number of copies.] [Substituted vide High Court Notification No.C.2002/93, dated 23.01.2012.](iv)Except in matter where exparte interim orders have been communicated by writ or otherwise or in matters where the rule is made returnable on a date or within a period specified by the Court, the Registrar may grant time or excuse delay not exceeding 15 days in expedited or short notice matters and 30 days in other matters. If the process fees are not paid or copies are not supplied within the time granted the procedure prescribed in Chapter XII shall be followed.(v)In matters where exparte interim orders have been communicated by writ or otherwise, or in matters where the rule is made returnable on a date or within period specified by the Court, the Registrar may condone delay not exceeding 3 days in payment of process charges and supply of requisite copies for service. If the process fees are not paid or requisite copies for service in such cases are not supplied within three days, the matter shall, be placed before the Court immediately.(vi)No communication of any exparte interim order shall, unless otherwise ordered by the Court, be sent by writ or otherwise to the lower Court, Tribunal or authority or to the opposite party unless the requisite process fees are paid.(vii)In matters referred to in rule 85 (c), the office shall, as soon as process fees are paid and requisite number of copies for service are supplied, issue notices or writs immediately, irrespective of whether the office objections have been removed or not.
