Section 230 in Civil Court Rules of the High Court of Judicature at Patna
230.
(a)Every record of an Appellate Court shall be arranged in the same way as that of the Court of Original Jurisdiction except that there shall be no C File in respect of Class I records, the papers which would belong to that file where additional evidence is taken being attached to the C-1 File.(b)The files must be marked A, B, C or D as in the Court of First Instance according to the nature of the case.Note 1. - The copy of the judgment and decree which accompany a memorandum of appeal should be placed with File C-1.Note 2. - In the case of Civil Appeals except miscellaneous appeals the certified copies of judgments and decrees filed with the memorandum of appeal should be returned to the appellants on their applying for them after the disposal of the appeals, since the original record is kept with the appellate record in the district record room. In the case of appeals from the decisions of Settlement Officers and civil miscellaneous appeals, these documents should not be returned, but should be retained with the appellate records until the "C" File with which they are placed is due for destruction.
