- The Government pleader shall also forward to the District Officer a copy of the list filed in accordance with Rule 18, Order VII, Civil Procedure Code, and copies, when procurable, of the material documents which are field with the pliant. When documents filed are voluminous, the Government pleader shall not delay the transmission of the copy of the plaint till copies of such of the documents as may be made are made, but shall at once forward the plaint and list.
