The order-sheet should clearly show the course of a suit or case from first to last in chronological order. It shall contain a note of every order made and shall show the date of, and the proceedings at, every hearing. It should be faithful, complete and concise history of the case and of all proceedings taken on it. It shall show, among other matters the dates on which the plaint or written statements were filed, issues were recorded or amended, witnesses examined and the hours between which they were examined, the date of the delivery of judgement, of the signing of the decree, and of any application for review of judgement, for amendment of the decree, or for final decree. It shall contain in chronological order all proceedings subsequent to the passing of a preliminary decree, if any, and shall also contain a note of other proceedings, such as the reading of the deposition of a witness examined on commission, the recording of a commissioner's report and the objection made thereto, if any, and also the reasons for admitting or rejecting evidence whenever the validity of the order for admission or rejection is contested. If witnesses are in attendance and the case is adjourned their presence should be noted in the order sheet.
