- Correspondence relating to suits, appeals or cases judicial or non-judicial, shall be dealt with according to the following rules:-(1)Letters forming such correspondence shall be filed with the case to which they relate;(2)To indicate that the Presiding Officer considers no further action necessary in respect of any correspondence, he shall write the word 'File', with his initial on the last letter. The Munsarim or the Reader of the court concerned as the case may be, must then, after examining the previous papers, mark the last letter "concluded and filed" before the correspondence is considered with the case to record room.(3)Every letter received should bear an order record on it by the Presiding Officer, or the word "seen" with initials, as an indication that he has seen it.Judicial officer in corresponding with the High Court shall address their communications through the District Judge to the Registrar with the exception of notices and summonses issued by the High Court and served by Subordinate Courts, acknowledgment of records, and all correspondence relating to the case work of the High Court which shall be addressed to the Deputy Registrar direct.
