105. Writ calling for record and proceeding and Notifications of their receipt.
- (i) In Appeals and applications other than those referred to in sub-rule (ii) and in revision applications from decrees or orders in cases which have been finally disposed of in the lower Courts, the office shall call for the record and proceedings as soon as notice has been ordered to issue.(ii)In the case of appeals from, orders, Appeals arising from Miscellaneous proceeding and Revision Applications other than those mentioned in sub-rule (i), the records and proceedings of the lower Court shall not be called for by the office, unless the Court of its own motion, or on application of a party, has ordered them to be sent for.(iii)The receipt of the record and proceedings in the office shall be notified on the Notice Board as soon as the same are received.Chapter - VIII Search and Copies
