4B. [] [Existing Rule 4A re-numbered as 4B by C.S. No. dated 19.12.1977] When a Vakalatnama is given by a party, who can sign his or her name, it must be signed by the party. When the party cannot sign his or her name, the Vakalatnama must be endorsed as follows: -
I, A. B. Do hereby appoint C. D. Advocate, to act for me in the above named cause, in token whereof I have affixed my left thumb impression in the presence of E.F.X (Left thumb impression)and I, E. F. do hereby attest the above thumb impression as having been affixed in my presence by A. B. who is known to me.(Signature)5. Every petition to be presented and every affidavit to be used in support of or in opposition to an application relating to any cause, appeal or proceeding shall be entitled in such cause, appeal or proceeding. If there is no such cause, appeal or proceeding, in the Court, the petition or affidavit shall be entitled:"In the High Court of Judicature at Patna:In the matter of the petition of....",
