Section 16(iv) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006
(iv)In Special Appeals, the basic petition, replies etc. as well as copies of documents on which the parties seek to reply in support of their case and also documents referred to in the judgment under appeal shall be annexed as part of the paper-book. The office shall keep the record of the case (giving rise the appeal) in the file of the appeal as and when the same is listed for admission or hearing.
