60. Retention of impounded and certain other documents.
(1)Documents impounded shall be dealt with in accordance with Order XIII, Rule 8 and the word "impounded" should be noted in red ink across columns 3-5 of the list (Form Fart IV-71) against the entries relating to such documents in the said list.(2)Should either party or his pleader entitled to receive a document, under rules, be absent or for good cause unwilling to receive it, it shall be marked "not part of the record", a note of the same being made in column 5 of the list (Form Part IV-71).(3)A document, which is the basis of a suit or defence, or the proof of which is discussed in the judgment and which is ultimately held to be not proved, shall be entered in the General Index and shall not be returned to the party, not marked "not part of the record".
