(1)The Judge's notes are intended to be a record in English [or Hindi] [Substituted by Notification No. 302/VII-D-60, dated November 30, 1992, w.e.f 23-1-1993 (Correction Slip No. III), published in U. P. Gazette, Part II, dated 23rd January, 1993.] of the progress of the suit or proceeding from the date of the first hearing of the suit or proceeding and to include every material order passed therein on any interlocutory matter, and shall also contain the issue framed. These notes shall be legible and complete.
