Section 445(2) in Civil Court Rules of the High Court of Judicature at Patna
(2)If the record of the suit is before the Court of appeal, the petition together with the connected papers shall be sent to that Court, where a note of the payment or satisfaction (as the case may be) shall be made in red ink in the order-sheet of the suit record and signed by the Presiding Officer of the Court of appeal.
