Section 9 in Uttaranchal Amendments of the Rules of the Court, 1952
9. Division of Pending Record into Files :
(i)Each record in a Civil case, Writ Petition and Criminal case, shall be divided into four files, as indicated under Rule 2 of the foregoing Rules.(ii)Each paper as it is filed, shall be entered in a general index and shall be marked in the letters 'A', 'B', 'C' and 'D', according to the file to which it belongs.(iii)Notwithstanding anything contained in sub-rules (i) and (ii) of Rule 9, the Chief Justice may pass any order which he thinks fit and expedient with regard to the arrangements of the records pending before the Court.
