Section 29(e) in High Court Rules and Orders In M.P.
(e)Appellant must file lists of documents which he desires to be included under Rule 29 (a)(iii) and 29 (b) in the form prescribed in Rule 14 above within two weeks of the order admitting the case for hearing both parties, or when that order was passed without records within two weeks of the receipt of the records in this Court. The respondent must similarly file his list within two weeks of service of notice of admission on him.Parties who do not desire the inclusion of documents under Rule 29 (a)(iii) and 29 (b) need not file blank lists under this rule within the prescribed time. The paper-book shall forthwith be prepared containing the papers enumerated in Rule 29 (a)(i) and (ii).
