396. Inclusion of documents objected to by the appellant.
- Where the appellant objects to the inclusion of a document on the ground that it is not necessary or is irrelevant and the respondent nevertheless insists upon its inclusion, the Registrar, if he is of opinion that the document is not relevant, may direct that the said document be copied out at the expenses of the respondent and require the respondent to deposit within such time as he may prescribe, the necessary charge thereof, and the question of the costs thereof shall be dealt with by the Supreme Court at the determination of the appeal. If the respondent makes a default in depositing the charges the document in question shall be excluded from the Transcript Record.
