140. Examination on receipt and report if necessary.
- When the record of a case is received in a Court from another Court or from the record-room, the reader shall at once report to the Court if the record is not in all respects in order and corresponding to the general index so as to prevent the possibility of doubt as to the office responsible for a missing document or for errors and deficiencies in the record.If the record is received from the High Court, the reader or record-keeper, as the case may be, shall carefully examine the record and shall lay it before the Court. Every copy of judgment or order received from the High Court shall be placed on the general index and filed with the record.
