(2)If the particulars of the application correspond with the entries m the register of civil suits, etc. or if the applicant accepts those entries as correct and amends his application accordingly, an order for execution should at once be made. If any discrepancy between the entries in the application and those in the register cannot otherwise be reconciled, the admission of fee application should be deferred pending a reference to the previous records.Note. - The use of the words "struck off" is undesirable. The order should make clear whether the proceedings are dismissed or adjourned
