(1)The following lists of cases which have been disposed of shall be forwarded to the record-room with the records to which they relate on the 5th of each month :-(i)List of Suits-Form No. 11-89.(ii)List of Miscellaneous Judicial Cases-Form No. 11-90.(iii)List of Execution Cases-Form No. 11-91.(iv)List of Insolvency Petitions-Form No. 11-92.(v)List of Regular Appeals-Form No. 11-93.(vi)List of Miscellaneous Appeals-Form No. 11-94.Note. - The District Judge may with the previous approval of the High Court relax this rule in case of particular outstation and fix the 20th of each month for forwarding these lists to the record room (See note below Rule 340).(2)The lists shall be written up as suits, cases, petitions and appeals are disposed of. In writing up the lists reasonable space shall be left after each entry for the necessary entries to be made by the record-keeper.(3)A separate list for suits of each class and for suits tried by summary procedure shall be prepared. Contested applications for probate or letters of administration which are suits of class II shall be entered in a list of suits of that class and not in the list or miscellaneous judicial cases.(4)When a Judge functions as a Court of Small Causes in addition to ordinary duties, the lists of suits and miscellaneous judicial cases shall be prepared separately for (i) Small Cause Court cases, and (ii) other cases.Note. - When the monthly lists and ledgers are put up to the Judge for signature he should see that the number of cases disposed of tally with those included in the list (see also Rule 341).
