205. Procedure for sending requisitions out of U.P.
- A requisition under Order XIII, Rule 10 of the Code, for a record pertaining to, and in the custody of a High Court other than the High Court at Allahabad, or pertaining to and in the custody of, a court subordinate to such other High Court shall be transmitted through the High Court at Allahabad, and shall be accompanied by a copy of affidavit required under that provision, together with a duly certified translation into English, if such affidavit be not in English. Such requisitions shall be forwarded to the High Court with a forwarding letter clearly indicating the suit, appeal or proceeding in which the record is required.
