Section 21(1) in The High Court of Karnataka Rules, 1959
(1)The Registrar shall in each case determine the minimum number of copies of the paper book to be prepared for use at hearing. Such number shall comprise sufficient number of copies for use of Court (which shall be atleast two more than the number of Judges constituting the Appropriate Bench in relation to the case) and copies which the parties are entitled to receive under sub-rule (2) of this rule. The number so determined is hereinafter referred to as the standard number.
