(1)Every application for inspection of record shall be in prescribed Form (F. 19) and shall set forth:-(a)the name and description of the applicant and his position (if any) in the suit or proceeding;(b)the following particulars concerning the record of which inspection is desired:-(i)Number and year of case;(ii)Name of court;(iii)Title of case;(iv)Date of disposal when the case has been disposed of and date of hearing when the case is pending.
