Where further enquiry into a case, or retrial of or commitment for trial of a case which has once been decided, is ordered by an Appellate or Revisional Court, no entry regarding such further enquiry, retrial or commitment for trial shall be made in columns 5 to 8 of Ledger A or in columns 4 to 8 of Statement II. For all other purposes such further enquiry, retrial or commitment for trial shall be regarded as a fresh case.
