- Administrative correspondence relating to suits, appeals or cases, judicial or non-judicial, shall be dealt with according to the following rules :(1)Letters forming such correspondence shall be filed with the case to which they relate.(2)Every case with which is filed such correspondence shall be deemed to be pending notwithstanding that a final order or decision has been passed therein so long as the correspondence relating thereto is pending. Correspondence shall be said to be pending only when any letter requires to be issued or received and not when after a certain lapse of time or upon some possible contingency further correspondence may arise.(3)To indicate that the Presiding Officer considers no further action necessary in respect of any correspondence he shall write the word "File" with his initials on the last letter. The Munsarim must then after examining the previous papers, mark the last letter "Concluded and filed" before the correspondence is consigned with the case to the record-room.(4)Every letter received should bear an order recorded on it by the Presiding Officer, or the word "seen" with his initials, as an indication that he has seen it.Judicial Officers, in corresponding with the High Court, shall address their communications through the District Judge to the Registrar, with the exception of notice and summons issued by the High Court and served by subordinate courts, acknowledgement of records and all correspondence relating to the case-work of the High Court with which shall be addressed to the Deputy Registrar.
