- The expression, "material event occurring in the case" used in the preceding rule shall, without prejudice to its generality, be held to include-(a)the filing of a plaint or written statement;(b)the examination of parties under Order X, Rules 1 and 2;(c)the recording or amendment of issues;(d)the examination and names of witnesses;(e)the reading of the deposition of a witness examined by commission;(f)the filing of a Commissioner's report and any objection (oral or in writing) thereto;(g)the presence of witnesses when a case is adjourned;(h)the date on which arguments are heard with names of counsel and parties present;(i)the delivery of judgment;(j)the signing of decree;(k)the filing of an application for review of judgment or amendment of decree; and(l)an order relating to a deposit, and order for repayment thereof, or an order for issue of a repayment order.Note. - Upon receipt of an application for repayment, it will be necessary to consult the original record. If the original record is already in court, the entry will be made in the order-sheet of such record and initialled by the Judge; but if the original record is in the record-room and the procedure laid down in Rule 300 of Chapter XI has been followed, an entry of such order passed by the court shall be made by the record-keeper under his own initials.
