(1)Documents produced by a plaintiff and duly admitted in evidence shall be marked with a number, and documents produced by a defendant shall be marked with a number and the letter 'A', or, where there are more than one set of defendants, by the letter 'A' for the first set of defendants, by the letter 'B' for the second, and so on. Where a document is produced by order of the court and is not produced by any party, the serial number shall be prefaced by the words "Court Exhibit" or an abbreviation of the same.
