Section 45 in The Rules of the High Court of Orissa, 1948
45.
If upon any petition a Judge orders -(i)the record to be sent for, the Registrar shall send for the record and submit it to the Judge who passed the order;(ii)a rule to issue, the Registrar shall fix a day for hearing and shall cause notices to issue in the prescribed form;(iii)the record to be sent for and a rule to issue, the Registrar shall fix a day for hearing, cause notices to issue in prescribed form and send for the record.
