Cases and papers not included in any of the lists mentioned in Rule 389 above shall be forwarded to the record-keeper with a list in the prescribed Form (No. 11-95), on the 5th, or if the District Judge so directs in case of particular out-stations, on the 20th of each month. Execution proceedings disposed of in the exercise of Small Cause Court jurisdiction shall be listed separately in Form No. 11-91.Note. - The record-room number and the year allotted to the record of each suit disposed of should be noted in the remarks column of the lists of the execution cases and miscellaneous cases and papers and also on the sheet of such cases and papers.
