The following instructions shall be followed in making entries in the judicial diary prescribed under Rule 415 :(1)Each case fixed for any day shall be entered in advance immediately upon a date or adjourned date being fixed, such entry showing the purpose for which it is set down on each date. The cases should be classified in such a manner as to show at a glance the nature of work fixed for the particular day. The classification might be-A. Suits(i)For final disposal at first hearing.(ii)For ex-parte evidence.(iii)For evidence after issues.(iv)For settlement of issues.(v)For delivery of judgement.B. Executions(i)Ordinary.(ii)Objections.C. Miscellaneous(i)For first hearing.(ii)For evidence.(2)The progress made in each case during the day shall, immediately the hearing concludes, be briefly noted in the third column by the Judge or by the Court Reader as may be found convenient. The hours between which evidence was recorded and the number of witnesses examined should be noted in the second and third columns, respectively, against each case.(3)On no account should any page of the diary be tom or any entry erased. Necessary corrections should be made in red ink.(4)The diary shall be placed on the Judge's table as soon as the Court opens. The Judges shall, with his own hand, enter the time of sitting and rising and shall also record a brief note of explanation for late sitting or early rising. The diary shall be signed by the Judge every day after careful scrutiny when the entries therein are complete.(5)When full, the diary shall be retained in Court and destroyed after two years from the date of the last entry therein.
