(1)Each Court of original jurisdiction shall maintain in the prescribed form-(i)Description Value Ledger-Form No. 13-111.(ii)Disposal Ledger of Suits-Form No. 11-112.(iii)Disposal Ledger of Miscellaneous Judicial Cases other than Insolvency Petitions-Form No. 11-112.(iv)Disposal Ledger of Execution-Form No. II-113.(v)Ledger of pending suits according to the year of institution-Form No. II-114.Note. - These ledgers shall be prepared separately for (i) cases tried by small cause procedure, and (ii) cases tried by ordinary procedure.(2)Each Court of appeal shall maintain-(i)Disposal Ledger of Regular Appeals-Form No. 11-115.(ii)Disposal Ledger of Miscellaneous Appeals-Form No. 11-115.(3)Each Court exercising insolvency jurisdiction shall maintain-(i)Disposal Ledger of Insolvency Petitions.(ii)Insolvency Estates Ledger.
