Section 393(iii) in Gujarat High Court Rules, 1993
(iii)After the expiry of the time fixed for the filing of the Additional list by the respondent, the office shall place the matter on the Registrar's Board for the settlement of list of document to be included in the Transcript record any shall give notice thereof in the prescribed form in Schedule B-1 to the parties who have entered appearance. In settling the list the Registrar, as well as the parties concerned, shall endeavour to exclude from the record all documents that are not relevant to the subject matter of the appeal and generally to reduce the bulk of the records as far as practicable.
