Section 21 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
21. [ [[Rule 21 substituted vide Notification No. 7103-G dated 18.11.1999. Earlier rule 21 stood as under:
'21. All annexures to a petition shall be type-written, printed or cyclostyled or Xeroxed in a legible manner (except where they are in the vernacular, when they may be typed or handwritten, cyclostyled or Xeroxed) and transcribed on the same kind of paper as is used for the body thereof. The annexures shall be separately paginated and marked with exhibit marks (e.g. 'A', 'B', 'C' etc.) and shall bear the certificate of the Commissioner before whom the affidavit is made.'.]](a)All petitions must be filed in paper book Form with index along with a short list of dates and a statement of the point of law involved.(b)[ * * *](c)[ Documents in vernacular may be supplied with an official translation as and when directed by the Court.] [[Substituted by Notification No. 6531-G dated 29th September, 2000. Earlier it stood as under:'(c) All documents in the vernacular must be accompanied by an official translation thereof.]](d)The annexures of all pleadings shall be separately paginated and distinctively marked as follows:(i)Annexure to the petition must be marked P/1, P/2, P/3, etc.(ii)Annexure to the affidavit-in-opposition must be marked R/1, R/2, R/3, etc.(iii)When there are annexures to the affidavit-in-reply it shall be marked P/4, P/5, P/6, etc.(iv)Where there are more than one affidavit-in-opposition the numbering must indicate the particular respondent to whose affidavit the particular document is annexed. For example, an annexure to the affidavit of Respondent No. 1 will be marked as R-1 /1, R-1 /2, R-1 /3, etc. Annexure to the affidavit of Respondent No. 2 will be marked as R-2/1, R-2/2, R-2/3, etc. and so on.(e)Papers in' connection with interlocutory applications, applications for substitution, amendment etc. must be maintained in separate files in the same manner. All pleadings in interlocutory matters must indicate the nature of the interlocutory proceeding at the top of each pleading and at the top of the file in which papers relating to the matters are maintained.]
