(1)A memorandum book of dates for cases (Reg. 47), shall be maintained in all Civil Courts.(2)The entries in this book for each day for different kinds of cases e.g. original suits, appeals, execution cases, miscellaneous cases, shall be grouped separately.Note.-The memorandum books in (1) and (2) shall be opened for inspection to counsels, registered clerk of counsels, and the parties between hours to be fixed by the Presiding Officer.
