Section 301 in Civil Court Rules of the High Court of Judicature at Patna
301.
The records of cases called for by the High Court, on appeal from the judgments and orders passed therein should be despatched within seven days from receipt of the requisition in the event of any delay occurring in their despatch, a reply should be sent explaining the cause of delay and the probable date of their despatch. [G.L. 5/19, G.L. 9/23, G.L. 2/30, G.L. 2/47, G.L. 2/48.]Note. - Whenever voluminous documents such as account books, khata and counterfoil receipt books, etc., are sent to the High Court in connection with an appeal or reference, care should be taken to see that the instructions contained in clause (a) of Rule 246 have been complied with.
