Section 298(c) in Civil Court Rules of the High Court of Judicature at Patna
(c)[ If the application has not been filed by the proper person, or is defective in respect of material particulars and the information furnished is not sufficient to enable the documents to be traced by any other means or there is any objection to the return of document, or if the document cannot be returned on account of its non-availability or otherwise, the application with a report of the defects noted on it shall be submitted ordinarily on the next open day of the Court to the Judge-in-charge who on the persuing the report will pass appropriate orders. Such applications as cannot be complied with for any of the reasons mentioned above shall be returned to the applicant by the Record-Keeper in the presence of the Judge-in-charge during the time to be fixed by the District Judge, to be re-filed after removing the defects if possible. In case the applicant does not turn up to take back the defective application, or is not available, within three days of the filing of the application, the application shall be rejected. If the application is re-filed it shall be proceeded with as before.The date of refiling the application shall be entered in red ink in column 2 of the Register in Form No. (R) 22 under its original serial number and entries in columns 7 and 8 thereof in respect of re-filed applications shall be made below the original entries against the fresh entry in column 2.] [Substituted by C.S. No. 4.]
