Section 100(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)[] [See Appendix-A for the Expert at Simla at and Appendix-B for the Expert at Hyderabad.] The party or his Advocate desiring the Expert's opinion shall file in the Court a memo of instructions in duplicate detailing the writings or finger prints disputed and admitted and points on which opinion is required.
