(1)Company Petitions Register in which shall be entered and numbered serially all the petitions filed under the Act or these rules with particulars as to :-(i)Date of presentation,(ii)Name of company,(iii)Names of parties and their Advocates,(iv)Provision of law under which the petition is made,(v)Nature of relief sought,(vi)Date and nature of order made,(vii)Date of filing appeal, if any,(viii)Date of disposal of appeal, and(ix)Result of judgment in appeal.
