If any document is considered by the Court to be inadmissible in evidence, it should be rejected and the endorsement referred to in Rule 323 (2) should be completed as under,-A.B. v. C.D.Suit No. 2 of 1990Filed by plaintiff on 9th January, 1990Rejected as filed too late.(Signature)JudgeDated, the 1st April, 1990.A.B. v. C.D.Suit No. 2 of 1990Filed by plaintiff on 9th January, 1990.Rejected as unproved.(Signature)JudgeDated, the 1st April, 1990. JudgeA.B. v. C.D.Suit No. 2 of 1990Filed by plaintiff on 9th January, 1990.Rejected as irrelevant.(Signature)JudgeDated, the 1st April, 1990.
