- An order sheet in the prescribed form (F. 10) shall be maintained as the second paper of the record in every suit or case. The order-sheets are intended to be record of the progress of the suit or proceeding from the date of the first hearing of the suit or proceeding. The order-sheet shall be legible and complete and shall contain-(i)a record of the presence of the parties by name and the names of their recognised agents or counsel.(ii)a record or each order passed and material event occurring in the proceedings of the case on that date.(iii)an order, not being an order for adjournment or postponement, the reasons for which are required to be recorded at length, shall not be written on the order-sheet but only note of the order and of the date on which it was made shall be entered on it. Every entry upon the order-sheet shall be signed by the Presiding Officer. Every order-sheet shall bear at its top the number and the title of the case.(iv)a record of the production of documents, admissions and denials thereof by the opposite party and the decision on questions of relevancy, if raised and the tendering of the documents in evidence, their rejection impounding or return.
