(4)Application under Rule 2 (3), Order II; Rule 21 (2), Order VII; Rule 12 (3), Order VIII; Rules 4, 9 and 13, Order IX; Rule 9 (2), Order XXII; Rule 2(2), Order XXV and Rules 19 and 21(1), Order XLI, arising in respect of suit or appeal.Note. - Applications arising from a miscellaneous judicial case shall not be separately registered but a note should be made in the remarks column against die parent application.
