Section 36 in The Rules of the High Court of Orissa, 1948
36.
(1)In the case of applications for review or revision, the paper-book shall be in type. The original papers and certified copies filed the applicant may be used for the composition of the paper-book, if clean and clearly legible. Otherwise, the papers will be typed in the office at the cost of the appellant.(2)If an application for review or revision is to be placed before a Divisions Bench for hearing, four copies of the paper-book shall ordinarily be prepared in type in the office of the Court, out of which one copy shall be supplied to the petitioner and one to the opposite-party first appellant The provisions of Rule 29 regarding of paper-book shall, as far as practicable, apply to this rule.
