191. Application for transmission of order or decree to original side for execution.
- (i) Every application for transmitting the order to a Civil Court under the preceding rule shall bear the requisite court fee stamp [or e-payment receipt] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] and shall be accompanied by a certified copy of the order. It shall be supported by an affidavit of the applicant.(ii)Applications under the above sub-rule shall be heard and disposed of by the Registrar.(iii)The Registrar, when transmitting the order, shall send all the documents necessary to be sent under the provisions of Order XXI, rule 6 of the Code of Civil Procedure and such other documents as he may deem necessary to the Court to which the order is transmitted for execution. Such documents may be sent directly by registered post to the court concerned.
