57. (a) In Letters Patent Appeals arising out of Miscellaneous First Appeals and in those arising out of Miscellaneous Second Appeal, the procedure laid down for the preparation of paper-book in Letters Patent Appeals arising out of regular first and second appeals, respectively, shall be followed:
Provided that in Letters Patent Appeals arising out of Miscellaneous First Appeals where no paper-book has been prapared, the paper-book shall include, besides the papers mentioned in items (a), (b) and (c) of Rule 55 (1) of this Chapter, memorandum of the Miscellaneous Appeal, and any other paper a list of which may be filed by the parties.(b)Five typed copies of the paper-book shall ordinarily be prepared in the office of the Court at the cost of the appellant and one copy of the same shall be supplied to each of the two parties:Provided that the papers to be included in the paper-book according to the list of the respondent shall be so done at the cost of the respondent.
