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State of Uttar Pradesh - Section

Section 401 in The General Rules (Civil), 1957

401. Memorandum books for all civil courts.

- The following memorandum books shall be maintained in all civil courts :
(1)A memorandum book of dates for original suits and appeals in Form No. 77; column 3, and so much of the heading of other columns as relates to appeals being omitted in the memorandum books of the Courts of Munsif and of Small Causes.
(2)A memorandum book of dates for execution cases in Form No. 78, and another memorandum book in the same form for miscellaneous cases.
(3)[ A memorandum book of dates for applications in suits, execution cases, appeals, revisions and any other kind of judicial work.] [Vide Notification No. 88/VIII-b-1, dated 31st May, 1961, published in U.P. Gazette, Part II, dated 9-6-1962.]Note. - The memorandum books in (1), (2) [and (3)] [Substituted by Notification No. 88/VIII-b-1, dated 31st May, 1961, published in U.P. Gazette, Part II, dated 9-6-1962.] shall be open for inspection to lawyers, registered clerks of lawyers, and the parties between hours to be fixed by the Presiding Judge.
(4)[ Presiding Officers shall keep a diary in their own handwriting in the following form in which they shall note for their own use the dates fixed in all contested cases with, where possible, a rough estimate of time likely to be occupied. [Renumbered by Notification No. 88/VIII-b-1, dated 31st May, 1961, published in U.P. Gazette, Part II, dated 9-6-1962.]This sub-rule shall not apply to Small Causes Court and miscellaneous cases, for which special days should ordinarily be allowed. They shall, however, be shown in the same diary or in a separate diary under separate heads under the supervision and control of the Presiding Officer. The old or otherwise important cases among them shall be entered in the diary by the Presiding Officer in his own hand so as to avoid the chance of their being overlooked. Criminal cases shall also be entered in the diary by the Presiding Officer in his own handwriting with such particulars as may be considered necessary.][Form] [Substituted by Notification No 13/VIII-b-121, dated 14-3-1977 (w.e.f. 13-8-1977).]Diary of Date
Case No. The number of times already adjourned Name or the parties Purpose Rough estimate of time likely to be occupied Remarks
At the instance of Plaintiff (P) At the instance of Defendant (D) For other reasons (O)
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