- The Registrar may also:(a)determine all questions relating to Court fees except there that are required to be dealt with by the taking officer appointed under the Court Fees Act;(b)determine all matters regarding service or non-service, or defective service of any notice, or as to mode of service;(c)sign all decrees, writs, judgments and orders by the Court;(d)adjudicate on all refunds under these rules or under the Court Fees Act and under the notifications if any, issued there under;(e)adjudicate on all disputes regarding the assessment of process fees;(f)issue notice in all matters which are not required to be placed for preliminary hearing before the court;(g)pass orders for placing before the court with the appeal or other substantive proceedings, applications to add additional ground in the memorandum of appeals or petitions or to additional evidence at the hearing.(h)issue notices in applications for substitution of names in appeal to the Supreme Court;(i)issue notices to the parties in references made to the High Court;(j)exercise all the powers of the Court under Order XLV, Rule 8 of Code of Civil Procedure;(k)fix another date in cases where the party served by affixing under Order VII, rule 22 or order VIII rule 12 read with order VII rule 22 of the Code of Civil Procedure has not appeared either through an advocate or personally on the returnable date and order the notice or process to be sent to the party by Registered post prepaid for acknowledgment.(l)order payment of interest accruing on Government Promissory Notes deposited as security deposit under order XLV, rule 7 of the Civil Procedure Code or the Supreme Court Rules and to order the refund of any unexpended balance under order XLV, rule 12 of the Code of Civil Procedure;(m)direct from time to time the deposit of funds for the conduct of the proceedings on behalf of minor respondents or opponents for whom guardians ad-litem have been appointed by the Court.(n)order payment or refund according to the orders or directions of the Court of monies paid or deposited in this Court.(o)order refund of such amounts from monies paid or deposited in this Court for any purpose which have not been utilised;(p)call for reports from subordinate Courts regarding valuation of any property in respect of any proceeding in the High Court for the purpose of assessing the valuation for Court fees, stamp duty, costs, etc.(q)decide whether filing of more than one copy of Judgment in case where two or more suits have been disposed of by common Judgment be dispensed with.
