The papers in File C of class II and those in File C of class III shall be arranged in the following manner :-(a)Table of contents.(b)Order-sheet.(c)Plaint or application together with a schedule annexed thereto.(d)Summons, notice or order with the returns thereto on the basis which the case is decided ex-parte.(e)Written statements of the parties and Judge's record of admission or denial.(f)Interrogatories and their answers.(g)Memorandum of issues.(h)Award of arbitrators or petition of compromise if given effect to in the decree or order, commissioner's return or report together with the map and the field-book, if any, but not the evidence taken by him and in the case of minor or lunatics, order of the Court sanctioning a compromise as beneficial to the minor or lunatic.(i)Order, if any, for administration or for partition or for accounts or inquiry together with the directions given if any.(j)judgement or final order.(k)Preliminary decree and final decree.(l)Evidence and findings, if any, returned to the appellate Court under Order XLI, Rule 25, Civil Procedure Code.(m)Copy of the judgement, decree or order, if any, passed in appeal or revision.(n)Lists of documents admitted in evidence together with the admitted documents.(o)Oral evidence.(p)Registered address.(q)Powers of attorney, memoranda of appearance, certificates of fees paid to the pleaders and all other papers and petitions including those relating to proceedings incidental to the suit or case and not specified as included in any other file.(r)Any other paper which the presiding Judge may, for reason to be recorded in writing, order to be placed in File B or File C, as the case may be.
