Section 905 in Rules of the High Court of Judicature for Rajasthan, 1952
905. Parts 'A' and 'B' in Civil Appeals etc.
- In civil appeals, revisions and miscellaneous cases. Part 'A' shall consist of the following papers namely:-(1)General index.(2)Order sheet.(3)Memorandum of appeal or application.(4)Copy of decree or formal order under appeal or revision.(5)Notice with report of service in exparte cases.(6)Memorandum of objections under rule 22 or 26 or Order XLI of the Code.(7)Objection or reply.(8)Order of remand under rule 25 of Order XLI of the Code.(9)Copy of findings on issues referred to the lower Court for trial under rule 25 of Order XLI of the Code.(10)Application for substitution, addition or striking out of names of parties.(11)Deposition of a party or witness.(12)Order imposing a fine upon a witness under rule 12 of Order XLI of the Code.(13)Report, proceedings or examination of Commissioner.(14)Order of appointment, or removal, of a guardian or next friend.(15)Documents filed by parties.(16)Order impounding a document.(17)Affidavits.(18)Arbitration agreement.(20)Compromise, waiver or confession of judgment.(21)Court's judgment or final order along with one copy of the paper-book, if any.(22)Court's decree.(23)Certificate of return of record.(24)Order of reference to the High Court.(25)Certificate of fees paid to Advocates.(26)Any other paper directed by the Court to be included in Part 'A'.All other papers shall be kept in Part B'.
