(3)Every letter received should bear an order record on it by the Presiding Officer, or the word "seen" with initials, as an indication that he has seen it.Judicial officer in corresponding with the High Court shall address their communications through the District Judge to the Registrar with the exception of notices and summonses issued by the High Court and served by Subordinate Courts, acknowledgment of records, and all correspondence relating to the case work of the High Court which shall be addressed to the Deputy Registrar direct.
