Section 185(10) in Civil Court Rules of the High Court of Judicature at Patna
(10)If no response is made to the registered post-card mentioned in sub-rule (1), the guardian should before applying for leave to go to the locality, similarly communicate with the pleader who conducted the case in the lower Court on behalf of the minor or his predecessor-in-interest, and ascertain from him, if possible, the probable cause of the non-appearance of the minor, reporting the result to the Court.
