To every copy of a decree given to the parties to a suit or case there shall be annexed a printed notice in the following form calling upon them to withdraw their exhibits as soon as the decree shall have become final :-Notice To Take Back DocumentsIn the Court of..........................................Suit No............of.............................................Plaintiff.........DefendantThe parties in the above suit are hereby required to take back, as soon as the decree shall have become final, the documents produced by them which are exhibits in the above case. If they fail to take them back, the documents will be destroyed when the record is destroyed.Dated.......................................JudgeNote. - An application presented by any person for the return of a document filed by him in any Court is exempt from court-fees.
