Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttarakhand - Section

Section 30 in Rules of the Court, 1952

30. Information on Application.

(1)Any person desirous of ascertaining the serial number or date of institution or other registered particulars respecting a case or proceeding, shall present or send by post to the Registrar General a written application bearing a court-fee label of the value of [Rs. 5.00] [Substituted by Notification No. 516/xd - 188, Correction Slop No. 224, dated November 30, 1996, published in U.P. Gazette, Part II, dated 4.1.1997.] giving the best particulars he can as to the nature of the case, the year of institution and the names of parties. [If detailed information in a pending case is required, the person seeking such information shall similarly make an application for the purpose, bearing a court fee label of the value of [Rs. 5.00] [Added by Notification No. 24/VIII-C-189, dated 1.11.1977, published in U.P. Gazette, Part II, dated 31.12.1977.] [Substituted by Notification No. 680/VIII-C-2, dated 26.11.1980, published in U.P. Gazette, Part II dated 11.4.1981, page 27.].The Registrar General shall forward such application to the Section Officer of the department concerned, who shall have the application marked with a serial number and return it with the necessary information, if obtainable, to the applicant within three days from the date of receipt of the application or earlier, if possible. If such information cannot be given within the aforesaid period the Superintendent shall on the expiry of the said period report to the Registrar General the cause of non-compliance and specify the date when it would be possible for such information to be supplied. The application shall be returned to the applicant and the information given to him when he returns it to the Registrar General after such date.
(2)Where the applicant desires that the information be sent to him by post, he shall attach to his application postage stamp of the requisite value to enable the application to be returned to him along with the reply by post.
(3)A translation of this Rule in Hindi shall be pasted on the notice board in a conspicuous place in the Court-house.
(4)Section Officers of the Judicial and Criminal Departments shall each maintain a register of applications made under this Rule in the form given below :Applications for Information (Chapter VIII, Rule 30)
Serial No. Date Name of Applicant Description of case Number of questions asked Value of court-fee labels affixed Date of return of application Remarks