(1)On the date fixed-(a)if the applicant appears, the application,(i)if correct, shall be admitted and registered as required by Order XXI, Rule 17 (4);(ii)if incorrect, may be allowed to be amended then and there or returned for amendment with a date fixed for representation;(b)if the applicant does not appear, the application shall be rejected.(2)If the particulars of the application correspond with the entries m the register of civil suits, etc. or if the applicant accepts those entries as correct and amends his application accordingly, an order for execution should at once be made. If any discrepancy between the entries in the application and those in the register cannot otherwise be reconciled, the admission of fee application should be deferred pending a reference to the previous records.Note. - The use of the words "struck off" is undesirable. The order should make clear whether the proceedings are dismissed or adjourned(3)When the application returned for amendment is represented after proper correction, it shall be admitted and registered If the application be Found to be not duly corrected the Court may reject it or grant further time for amendment. If the application is not represented m time it shall be rejected unless the Court thinks fit to grant a further extension.Note. - All orders prior to the registration of the application should be recorded in the order-sheet and signed by the Judge.
