The list of insolvency petitions disposed of shall contain only those petitions which are prescribed by Section 7 of the Provincial Insolvency Act, 1920. An insolvency petition shall be treated as disposed of (a) when it is allowed to be withdrawn under Section 14, or (b) when it is dismissed under Section 25, or (c) when an order of adjudication is passed on it under Section 27 (1) of the Act. These petitions shall be excluded from the list of miscellaneous judicial cases disposed of. Subsequent proceedings (if any) shall, in each case, be regarded as in continuation of the connected petition and shall eventually be filed in the record-room with it.
