- In case when the record is printed under the supervision of the High Court, the office shall-(i)at the expense of the appellant transmit to the Supreme Court such number of copies as the Supreme Court may direct, or, in the absence of any special direction in this behalf, 20 copies of such record, one of which shall be certified to be correct by the Registrar by signing his name on, and initialing, every eighth page thereof and by affixing there to the Seal of this Court.(ii)give notice of the dispatch of the record to the parties.(iii)send to the Supreme Court a certificate as to the date or dates on which the notice under the preceding clause (ii) has been served.
