Section 151(10) in The General Rules (Civil), 1957
(10)(a)Where there are more than one proceedings relating to the adjustment or execution of the decree or order in a case, the entire record of each such subsequent proceeding, called a sub-part of Part 11, shall be treated as one paper, and as such shall be given a serial number in the general index of the first sub-part of part II, the entry being made in Form No. 1 as indicated on the next page-(b)The number of the entry thus made in column 2 shall also be noted on the cover of file A-1 or B of the files brought on the record, near the left hand upper corner. The number of papers thus added to the record of the first sub-part shall be noted on the wrapper of that sub-part at the place provided for it.(c)Each sub-part of the record shall have its index but the general index of the first sub-part shall be the general index for the whole of Part II comprising the papers contained in all subsequent sub-parts.
