Every subordinate court shall submit to the District Judge by the 10th April, 10th July, 10th October, and 10th January a quarterly statement of pending regular suits stayed by orders passed by High Court (Ret. 6) and another quarterly statement of pending execution cases stayed by the High Court (Ret. 7). The District Judge shall then by the 15th April, 15th July, 15th October and 15th January send a consolidated statement (including cases of his own court) for the regular suits stayed by the High Court (Ret. 6) and another consolidated statement (including cases of his own court) of execution cases stayed by the High Court (Ret. 7) to the Registrar, High Court.
