(1)At the beginning of every month, the complete record of all suits, appeals and miscellaneous judicial cases not relating to suits or other cases decided during the month shall be made up into a bundle; and on or before the twenty-fifth day of the month or as directed by the District Judge, they shall be transmitted to the record-room. Records of miscellaneous cases relating to other suits shall not be sent in the monthly bundle.N.B.-Records of cases in which proceedings are stayed or in which proceedings are held-up for any reason shall not be consigned to the record-room.
