Section 13 in The Rules for the Destruction of Judicial Records, 1953
13. Records to be preserved for 1 year.
- The following record shall be preserved for one year and shall then be destroyed :(i)Part B of all civil and criminal cases, appeal and revisions, provided that, Part B of civil cases and civil appeals in which a first or second appeal lies shall not be destroyed until the period of limitation for instituting such an appeal has expired or until the appeal, if instituted, is decided by the Appellate Court;(ii)proceedings of the other court's Officers and forwarding notices, proclamations calling for records, etc.
