7. [ Date. [Substituted vide Notification No. 218/VIII-C-2, dated July 27, 1963, published in U.P. Gazette, Part II, dated September 28, 1963, page 585.]
- (i) Every application, petition objection or memorandum of appeal, presented in Court, shall be signed on every page by the applicant, the petitioner, the objector or the appellant, as the case may be, or by an advocate appearing on his behalf and shall be dated.(ii)Every affidavit, presented in court, shall be signed on every page by the deponent and shall be dated.](iii)[ All the annexures filed by the petitioner, applicant or appellant, along with the petition, application, affidavit, supplementary affidavit or rejoinder affidavit, shall be consecutively numbered as 1, 2, 3 and so on, and all the annexures filed by the respondent or opposite party along with the counter-affidavits, supplementary counter-affidavits or application shall be so consecutively numbered in case of their being filed by first respondent or opposite party as 'A-1', 'A-2', 'A-3', etc., and in case of their being filed by second respondent or opposite party as 'B-1', 'B-2'. 'B-3' and so on.] [Added by Notification No. 24/VIII-C-141, dated January 8, 1971, published in U.P. Gazette, Part I-A, dated 20.3.1971, page 956.]
