- The following quarterly statements are to be submitted by all courts :(a)Quarterly statements showing the result of the trial of civil suits in courts of original jurisdiction (Form No. 115).(b)Quarterly statements showing the result of proceedings on applications for execution of decrees and orders (Form No. 116).(c)Quarterly statements showing the business of Civil Appellate Courts in appeals from decrees and orders (Form No. 117).(d)Quarterly statements of injunctions and stay orders issued by courts (Form No. 89).(e)List of pending regular suits stayed or orders passed by the High Court, prescribed under G.L. 9/167-4 of 28-4-1931.(f)List of pending execution cases stayed by the High Court, in the form prescribed in G.L. No. 43/167-4 of 3-10-1933.(g)Statement of out-turn of work of judicial officers in Form No. [167] [Substituted for figure '168' by Notification No. 250/VIII-b-1, dated 14-8-1961, published in U. P. Gazette, Part II, dated 3rd February, 1962.].Together with the quarterly statements shall be submitted forms of explanation of suits and execution applications pending over a year (Form Nos. 91 and 92). The explanations shall be dealt with by the District Judge as directed in G.L. No. 1/44-5 of 8-1-1936 and G.L. No. 68/VIII-b-236 of 18-10-1948.
