Section 138 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
138. Power of High Court to require evidence to be recorded in English.
(1)The High Court may, by notification in the Government Gazette, direct with respect to any Judge specified in the notification, or falling under a description set forth therein, that evidence in cases in which an appeal is allowed shall be taken down by him in the English language and in manner prescribed.(2)Where a Judge is prevented by any sufficient reason from complying with a direction under sub-section (1), he shall record the reason and cause the evidence to be taken down in writing from his dictation in open Court.
