(7)(i)Part-A shall contain the following papers:-(a)Index of papers.(b)The Order-sheet.(c)The application for execution, together with any schedule annexed thereto and the copy of the decree.(d)Any petition raising any question as to the construction or effect of the decree and any counter petition.(e)The judgment of the court on such question.(f)The copy of any judgment passed in appeal or revision.(g)Nazir's return of delivery of possession.(h)Acknowledgment of receipt of possession.(i)Court copy of certificate of sale.(j)Receipt or acknowledgment of satisfaction of decree.(k)Power of attorney where it empowers the agent of counsel to receive money.(l)Order of commitment to civil prison and order of release therefrom, together with the jail report of execution of the order.(ii)Part-B shall contain the following papers-(a)Index of papers.(b)All papers not contained in Part A.
