Section 31A in The Appellate Side Rules of The High Court at Calcutta
31A. When calling for the record and material papers under the preceding Rule, the Deputy Registrar shall draw the attention of the lower court to Note I to Rule 537 of the Civil Rules and Orders relating to the transmission of cumbrous and bulky exhibits and shall call for such of them, if any, as have been directed by the court or the Registrar to be called for.
Note : Parties or their advocates desiring bulky exhibits to be called for in cases other than appeals from Original may apply to the Registrar before a case has appeared in the daily Cause List, and to the court thereafrer, for an order under this Rule, setting forth sufficient grounds in support of the application; such application when made to the Registrar need not be stamped or verified but should comply with Rule 6 of Chapter IV of these Rules.
