Section 30 in The High Court of Karnataka Rules, 1959
30. In all case where the record has been printed for the purpose of the appeal before the High Court or of other proceedings and where at least six such printed copies of the record are available, all available copies of the printed record except one shall be despatched to the Supreme Court along with the original record including the record of the Courts below. One of such copies shall be duly authenticated by the Registrar.
Explanation. - For the purpose of this rule the original record shall not include Judgments of the High Court and the Courts below but only duly authenticated copies thereof, and printed record shall include cyclostyled or typed record.
