- If the record of the case has been despatched to the record-room of the District Judge, the Munsarim or clerk of the court shall forward the application to the record-keeper of the District Judge, who shall certify the particulars required in columns 5 to 8 of the form of application and shall sign the same.If the record of the case has been despatched to the High Court, the Munsarim or clerk of the court shall forward the application to the High Court giving reference to the case in connection with which the record has been sent. On receipt of such application in the High Court, the Munsarim concerned shall certify, under his signature, the particulars required in columns 5 to 8 of the form of application and shall forthwith return it to the court which forwarded it.
