- File D of Part I or Part II, as the case may be, shall consist of all unserved summonses, all processes and returns thereto, other than those mentioned in Rule 155, of all lists of witnesses, of petitions relating to the attendance of or the summoning of parties and witnesses, to the publishing of summonses and notices in newspaper; to adjournments, to precepts and to proceedings calling for or sending papers or records, of affidavits relating to matters in this rule mentioned, of petitions for inspection of records, of tenders for diet money and for copying charges of maps, etc., entered in the register of petty receipts No. 43 of postal receipts or memoranda in respect of money entered in the said register No. 43, of certified copies of judgments and decrees forwarded by an appellate court other than the High Court, under Order XLI, Rule 37 of the Code, of reports from ministerial officers not relating to particular suits or cases, and of applications for leave or applications from candidates for employment, or any other proceedings, reports and applications not relating to particular suits or cases.The following papers shall also be placed in File D of Part I or II.Order to the Nazir to have an order issued to arbitrators referring a case to them, served on the arbitrators.Letter from heads of departments to whom summonses are sent for service on their subordinates enclosing the original summons after service or unserved.Copies of plaint which are sent with summons to defendant but which are returned with unserved summons.Applications by witnesses paying for more diet money than has been paid to them or asking to be excused from attendance.
