Section 7(iii) in Allahabad High Court Rules, 1952
(iii)All the annexures filed by the petitioner, applicant or appellant, along with the petition, application, affidavit, supplementary affidavit or rejoinder affidavit, shall be consecutively numbered as 1, 2, 3 and so on, and all the annexures filed by the respondent or opposite party along with the counter-affidavits, supplementary counter-affidavits or application shall be so consecutively numbered in case of their being filed by first respondent or opposite party as 'A-1', 'A-2', 'A-3', etc., and in case of their being filed by second respondent or opposite party as 'B-1', 'B-2'. 'B-3' and so on.
