573. When after a case has been decided an order is passed in appeal or revision directing further enquiry or retrial or commitment to sessions, such further enquiry, trial or commitment shall, for all purposes, including duration, be regarded as a separate case, whether it takes place in the Court which originally tried the case or in some other Court. A note shall, however, be made in the remarks column against the new entries giving the number under which the case was originally registered and the number and date of the order of the Appellate or Revisional Court.
II.-Register of Cases tried by the Court of Session
