(i)The following papers shall be permanently preserved :(1)All Judgments (including interlocutory judgments), decrees and final orders of the High Court in all substantive matters except orders summarily dismissing appeals or applications.(2)All registers of appeals and applications including Special Civil Applications.(3)Such papers, in cases of historical, sociological or scientific value, as in the opinion of the Registrar should be permanently preserved.(4)Judgments, Decrees and final orders of the Supreme Courts in cases decided by the Gujarat High Court.(5)Files containing original judgments signed or initialed by the Judges.(ii)The following papers shall be preserved for 30 years :(1)Judgments and/or orders of High Court summarily dismissing appeals and applications.(2)Judgments and/or orders of the High Court in application for leave to appeal to the Supreme Court or leave to appeal under the Letters Patent.(3)Paper Books or prints in cases in which a sentence of death or imprisonment for life is passed.(4)Writs communicating final orders in all substantive application.(5)Farad Files, except farads of applications for interlocutory orders and applications necessary for the progress of the main proceedings.(6)Findings of the lower Courts on issues called for by the High Court.(iii)The following papers shall be preserved for 5 years:-(1)Paper books other than those specified above in matters heard by the High Court.(2)Application for interlocutory orders, applications necessary for the progress of the proceedings and application for certificate for leave to appeal to the Supreme Court.(3)Applications for transfer, bail or stay of proceedings.(4)Farads and Orders made by the High Court in interlocutory applications mentioned in items 2 and 3 above.(5)Reports called for from the Lower Courts.(6)Writs communicating final orders to the Lower Courts in interlocutory matters.(7)Original memoranda of appeals, and cross-objections and original revision applications, references and applications for review.(8)Applications under Articles 226 and 227 of the Constitution.(9)Printed copies of the transcript record of the Supreme Court.(10)Ferists and receipts of Records and Proceedings by the Lower Courts.(11)Copies of Judgments of lower courts or Tribunals against which appeals or applications have been made to the High Court (Which are not returned).(12)Writs sending down issues.(13)Objections to findings on issues called for by the High Court.(14)All papers in matters in which registration is refused or which are rejected or dismissed for defaults or withdrawn before admission to the Register.(15)Decisions of the Taxing officer kept in the proceedings.(16)Originals of Translations kept with the papers.(17)Used receipt books pertaining to deposits received from the advocates and parties for certified copies as per rule 152 of these rules.(18)Used receipt books pertaining to additional charges received from the advocates and parties for certified copies as per rule 152 of these rules.(iv)The following papers shall be preserved for 1 years:(1)Writs communicating interlocutory orders of the High Court to the Lower Courts.(2)Applications for issue of processes, etc.(3)Applications for stay of execution of orders passed by the lower courts.(4)Applications for bail.(5)Presentation Forms.(6)Examination Memos.(7)Vakalatnamas.(8)Orders appointing Advocates in Criminal matters.(9)Notices and Returns thereto.(10)R. & page writs including requests for extension of time for certifying R. & P.(11)Requisitions for printing.(12)Notices of receipt of findings.(13)Correspondence relating to Jail petitions.(14)Writs for bail, arrest, stay, production of accused in courts and other interlocutory orders.(15)Press copies of the records of the Lower Courts.(16)Office copies of the refund certificates issued.(17)Office notes and orders.
