25. Return of documents admitted in evidence. When a period of eight days from the decision of a suit has expired without any application for a new trial or re- hearing of such suit having been made, or when any such application has been made within such period and such application has been refused, or the new trial or re- hearing (as the case may be) has ended, any person, whether a party to the suit or not, desirous of receiving back any document produced by him in the suit and placed on the record, shall, unless the document is impounded under section 143 of the Code of Civil Procedure, 2 be entitled to receive back the same: Provided that a document may be returned at any time before any of such events on such terms as the Court may direct: provided also that no document shall be returned which, by force of the decree, has become void or useless. On the return of a document which has been admitted in evidence, a receipt shall be given, by the party receiving it, in a receipt- book to be kept for the purpose.