(5)The following documents shall accompany the application:-(A)(i)an attested true copy of the order against which the application is filed;(ii)Copies of the documents relied upon by the applicant and referred to in the application;(iii)an index of the documents.(B)The documents referred to in sub-rule (5) (A) shall be attested by a legal practitioner or by a Gazetted Officer and each document shall be marked serially as Annexures.(C)Where an application is filed by an agent, documents authorising him to act as such agent shall also be appended to the application:Provided that where an application is filed by a legal practitioner, it shall be accompanied by a duly executed "Vakalatnama".
