In cases in which an appeal is allowed by law, no document shall be returned until the period allowed for preferring such appeal has elapsed, or until such appeal, if preferred, has been disposed of, unless the person applying for the return of the document delivers a certified copy to be substituted for the original and undertakes to produce the original if required to do so. No document shall, however, be returned which, by force of the decree, has become wholly void or useless. The return of a document should be noted in the list referred to in Rule 329 (1).
