- Records of cases appealed to the High Court shall be submitted forthwith on receipt of the precept calling for them, when the subordinate court is unable to comply with the precept within the time fixed for the purpose, it shall submit a report stating-(1)the number of the High Court's precept;(2)the number of the case in which the precept was issued;(3)the names of the parties to the case;(4)the reason for non-compliance;(5)the date by which the compliance is likely to be made.If the compliance cannot be made by such a date, a further report shall then be made.N.B. :-Records of case appealed to the High Court will be returned for deposit in the record room of the District Judge after the expiration of 6 months from date of judgment in cases appealable to the Supreme Court and after 90 days in other cases.
