381. Register of commissions received from other Courts.
- Commissions received from other Courts shall be entered in the register. If a commission is not entrusted to a pleader, but is executed by the Court itself it shall be treated as a miscellaneous judicial case and entered in the register of Miscellaneous Judicial Cases also [Rule 372 (12) If no remittance is received with the commission and neither party appears to proceed with the case, inquiry should be made from the Court which issued the commission as laid down in Rule 251.
