- In addition to the powers conferred upon him by the other rules and subject to such limitations as may be prescribed therein the Registrar may dispose of the following :(a)Applications for orders under order XLI, rules 5, 6 and 10 of the Code of Civil Procedure(b)Applications for correction of memorandum of appeals or applications as regards the description of the parties as majors or minors, Applications or notes for amendment of memorandum of appeals by correction of clerical or arithmetical mistakes, or deletions of names of parties.(c)Uncontested Applications to appoint or discharge a next friend or guardian ad-litem of minor or a person of unsound mind, except in cases of appeal to the Supreme Court, and to amend the record accordingly.(d)Applications for the issue of notice to the proposed guardians or next friends of minors or lunatics.(e)Applications for issue of a fresh notice or ordering a particular method of service of notice on a respondent.(f)Applications for orders for substituted service.(g)Applications for fresh notice where there is delay in presenting the application.(h)Applications for entering on the record the names of the legal representatives of the deceased parties which are presented in time and in which there is no contest.(i)Applications for leave to continue the proceeding under order XXII, Rule 10 of the Code of Civil Procedure.(j)Notes filed by Advocates for calling for or sending back records and proceedings.(k)Letters of Request or requisitions by subordinate Court for records and documents.(l)Notes filed by Advocates for orders regarding withdrawal of appearances in cases which are yet to be notified on the weekly Board.(m)Applications or notes for translations including notes and applications for excuse of delay in or for extension of time for presenting such applications or notes.(n)Notes for extension of time for excuse of delay in payment or process fees, printing of translation charges etc. not paid within the prescribed time.(o)Notes for excuse of delay in filing of affidavits or copies required by these rules or dispensing with the filing of such affidavits or copies of the proceedings are otherwise filed in time.(p)Applications for certified copies in cases where such copies are not ordinarily granted without the permission of the Court.(q)Requests for extension of time by lower Courts for certifying the record and proceedings with paper books in Civil and Criminal Cases.(r)Request for extension of time in cases remanded for further evidence or findings on issues, except in cases where the date of hearing is fixed by the court.(s)Notes for extension of time in furnishing the security ordered by the Court.(t)Notes for withdrawal of appeals or cross-objections.(u)Notes by the office for additional deposits for the preparation of the transcript regard for purposes of appeal to the Supreme Court or notes by Advocates for reduction of the amount of deposit.(v)Applications of notes for the return of documents on the record of or filed in any proceeding in the High Court.(w)Applications to present an appeal or application as legal representatives of a deceased party or to present an appeal of application against the legal representatives of a deceased party when such representatives are not on record in the Lower Court.(x)Applications or notes for withdrawal of appearances or deposit or withdrawal of moneys, or refund of court fees, or withdrawal of appeals or applications, or for consent decrees or order under Order XXIII, Civil Procedure Code, 1908.
