Section 232 in Civil Court Rules of the High Court of Judicature at Patna
232.
Notwithstanding anything contained in the foregoing rules, the record in the following cases shall be preserved for one year and shall consist of one file only unless such distribution has already taken place before disposal-(i)Where the plaint [or Memorandum of appeal] [Inserted by C.S. No. 18.] has been rejected.(ii)Where the case has been dismissed under Order IX, Rule 2 in consequence of the plaintiffs failure to pay cost of summons to the defendant, or Rule 3 where neither party appears. [G.L. 2/85](iii)Where the cases has been dismissed on satisfaction before decree. [G.L 6/47](iv)Where the plaint or memorandum of appeal has been returned for presentation to proper Court.Note 1. - In case (ii) the file will be split up when an application for restoration is filed.Note 2. - In cases where costs have been awarded by the final order the record should be classed as File C.On the record of every such case the Court Muharrir shall stamp or write conspicuously the words "rejected", "dismissed for default", satisfaction" or "plaint returned", as the case may be.B. Title Page
