Section 565A in Civil Court Rules of the High Court of Judicature at Patna
565A.
All communications intended for the High Court should be addressed to the Registrar, unless they relate to case work in its Appellate or Civil Revisional Jurisdiction in which case they should be addressed to the Deputy Registrar. For telegrams sent to the Registrar the State Code Address "High Court" will be sufficient. [G.L. 6/23, G.L. 2/55, G.L. 13/62.]
