Section 41 in The High Court of Karnataka Rules, 1959
41. A list shall be maintained by the office showing the numbers and dates of all pending Supreme Court Appeals, Civil as well as Criminal, in various stages of preparation of the transcript of the record and the Registrar shall examine every fortnight the progress made in such appeals and, if necessary, call upon the appellant or the party who may be responsible for the delay to show cause why a report shall not be made to the Supreme Court regarding the default of which he has been responsible for the delay.]
[Chapter - XX [Chapter XX inserted by Notification No. HCE 395 of 1991 dt 27.10.1992 w.e.f. 5.11.1992] Destruction of Records
