(1)The Judge's notes are intended to be a record in English [or Hindi] [Substituted by Notification No. 302/VII-D-60, dated November 30, 1992, w.e.f 23-1-1993 (Correction Slip No. III), published in U. P. Gazette, Part II, dated 23rd January, 1993.] of the progress of the suit or proceeding from the date of the first hearing of the suit or proceeding and to include every material order passed therein on any interlocutory matter, and shall also contain the issue framed. These notes shall be legible and complete.(2)The Judge's notes shall show how documents tendered in evidence have been dealt with, the admissions or denials thereof by the opposite party, whether such admissions or denials have been endorsed thereon by the said party, and, if any question of relevancy is raised the decision thereon.(3)All proceedings, notes, depositions, memoranda of evidence and reports shall be so recorded that a quarter margin is left.
