Column 4 of the disposal ledger of suits shall include all cases revived under Order VII, Rule 21 (2), Order VIII, Rule 12 (3), Order IX, Rules 4, 9 and 13 and Order XXIII Rule 9, Civil Procedure Code, column (5) shall include all cases which cannot be included in columns (3) and (4) e.g., cases received by transfer or on remand under Order XLI, Rule 23, or cases reviewed under Order XLVII, Rule 4. Plaints rejected or returned after registration, suits abated or withdrawn with or without leave and suits dismissed under Order VII, Rule 21 (1) and Order IX, Rule 2, shall be included in column (7). Suits adjusted or satisfied shall be included in column (11). Suits partially abandoned, adjusted or satisfied shall be shown in the column appropriate to the manner in which the remainder of the suit was disposed of. Columns (14) and (15) shall include only cases disposed of by judgement pronounced according to an arbitral award under paragraph 16 of the Second Schedule to the Civil Procedure Code. Cases in which an award becomes void or is set aside shall be classified in accordance with their ultimate method of disposal. Suits disposed of an oath shall be shown as disposed of after full trial.
