When the summons or notice which has been served is the summons or notice of another Court transmitted to the serving Court for the purpose of service only, then upon service being effected, the latter Court should re-transmit the summons or notice to the Court by which it was issued, together with (i) the process server's return, (ii) his declaration or deposition and the affidavit or solemn declaration or deposition of the witnesses (if any) relative to the facts of service, (iii) the record of such Court's proceedings with regard thereto (if any) and (iv) in a case where any of these documents is in a language different from that of the district from which the process issues, an English translation of such document certified by the transmitting Court to be correct.D. Additional Rules Relating to the Service of Notices, Etc. Issued by The High Court
