(a)Hindi written in Devnagri script shall be the language of the Civil Courts, subject to such exemptions as may be notified by the State Government from time to time.(Attention is drawn to Education Department Notification No. 2309-XX-CC dated the 31st July, 1958, in which the following, among other exemptions, have been mentioned as regards Civil Court-(i)recording depositions of expert witnesses;(ii)judgements and orders in all Civil Courts;(iii)matters falling under sub-section (3) of Section 137 of the Code of Civil Procedure, 1908].(b)With the permission of the presiding Judge any advocate or pleader may address the Court in English, when the opposite party is represented by a counsel or is acquainted with that language and consents to this being done.
