When a record of a Civil Court is called for, except by superior judicial authority or by a Civil Court acting under Order XIII, Rule 10, the Court or officer calling for it shall state the circumstances which render its production necessary. The Judge may decline to forward it, if in his opinion no sufficient grounds are shown. It is improper and inconvenient that records of Courts of Justice should be sent to other public officers or functionaries. If a reference to their contents is required, the proper procedure is ordinarily to obtain copies of the requisite papers. The discretion vested in Courts by Order XIII, Rule 10 should be carefully exercised.
