Section 458 in Civil Court Rules of the High Court of Judicature at Patna
458.
An application for Probate or for Letters of Administration should, for the purposes of the returns, be treated as a Miscellaneous (Judicial) case until the date upon which it is contested and as a suit from that date. In order to explain the discrepancies which will result in the total number of Miscellaneous (Judicial) cases for disposal, disposed of, and pending, it should be stated on the face of each return of Miscellaneous (Judicial) cases how many applications for Probate and for Letters of Administration were transferred, during the period to which the returns relate, to the head of suits, and treated as suits from the dates upon which the applications were contested. [H.C. memo no. 10245-59, dated 8th October, 1964; Re-applications under section 75 (2) of the Employees State Insurance Act, 1948.]Note. - Applications for the Revocation of Probate and Letters of Administration should be treated in the same manner as applications for Probate or Letters of Administration.(ii)Miscellaneous Judicial cases
