- Upon an intimation by the Supreme Court regarding the presentation of Memorandum of appeal before it as well as payment of amount of security for the costs of the respondents and for the preparation of the Transcript record by petition, the office shall -(a)cause notice of the lodgment of the petition of appeal to be served on the respondent personally or in such manner as this Court may be rules prescribe; and(b)as soon as the notice as aforesaid is served, send a certificate as to the date on which the said notice was served.
