The splitting up of the record and the distribution of the papers into the proper files must in all cases be made immediately after the first hearing and shall be continued from day as the case proceeds. Pleadings, Judge's record of admission or denial, applications and proceedings in every suit or case shall be arranged in their respective files in the order in which they are brought before the Court or made. The arrangement of pleadings and the Judge's record of admission or denial into separate groups is prohibited. Depositions of witness shall be arranged in the order in which they are made.Note. - The distribution of papers into proper files must in all cases be complete before the record is deposited in the record room. This will avoid the necessity of sorting out papers in record-room and will enable the record keeper to know at once, by reference to the letter on the file, and without opening any file, can be destroyed at any given time.
