- 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 : and(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.
