36. Notwithstanding anything contained in these rules, the Chief Justice may by a general or special order dispense with translation of documents in any case or classes of cases that may be pending in the High Court.
The Hon'ble Chief Justice is pleased to order that translation of documents in Hindi which are required to be included in paper-books shall be dispensed with except in the following :-(1)Appeals of the value of over Rs. 10,000/- arising out of suits instituted before 26-1-1950.(2)Appeals of the value of over Rs. 20,000/- arising out of rights instituted on or after 26-1-1950.(3)Death reference of cases.This order shall come into force at once and shall apply to pending cases. (Order dated 10th July, 1959).
