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State of Uttar Pradesh - Section

Section 193 in The General Rules (Civil), 1957

193. Treatment of miscellaneous cases relating to pending cases.

- When the other case to which a miscellaneous case disposed of in any month relates, is pending, the record of the miscellaneous case will be put up with that of the other case by the proper officer of the court, but the miscellaneous case will be entered in the list of miscellaneous cases (Form 17) for the month in which it was disposed of, a note being made in the column of remarks as to the fact of the record being so put up. A similar note will be made on the general index (Form No. 1) of the other case with which the record of the miscellaneous case has been put up.