- In all correspondence with the Registrar of the High Court the following instructions shall be observed :-(1)As a rule, the Registrar shall be addressed by letter and not by docket or endorsement.(2)A list of the enclosures accompanying a letter shall be made at the foot of it. Every judicial file shall be reckoned, as a separate enclosure.(3)Where a semi-official letter is addressed to the Registrar, only one subject should be dealt with in one letter; a second subject should be made the subject of second letter.
