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State of Uttar Pradesh - Section
Section 624 in The General Rules (Civil), 1957
624. Application for leave.
- On forwarding to the High Court an application by himself or by a Judge under his administrative control for leave of absence for a period exceeding one month, the District Judge shall submit a statement in the following form of the business pending in the court of the officer applying for leave and shall expressly state whether or not he considers that an acting appointment should be made :| Commitments | ... | ... | ... | ... | ... | ... | ... | ... | ... |
| Criminal appeals | ... | ... | ... | ... | ... | ... | ... | ... | ... |
| Other Criminal cases | ... | ... | ... | ... | ... | ... | ... | ... | ... |
| Civil appeal | ... | ... | ... | ... | ... | ... | ... | ... | ... |
| Original suits | ... | ... | ... | ... | ... | ... | ... | ... | ... |
| Execution cases | ... | ... | ... | ... | ... | ... | ... | ... | ... |
| Other Civil cases | ... | ... | ... | ... | ... | ... | ... | ... | ... |
| Total | ... | ... | ... | ... | ... | ... | ... | ... | ... |