Section 21(d) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
(d)The annexures of all pleadings shall be separately paginated and distinctively marked as follows:(i)Annexure to the petition must be marked P/1, P/2, P/3, etc.(ii)Annexure to the affidavit-in-opposition must be marked R/1, R/2, R/3, etc.(iii)When there are annexures to the affidavit-in-reply it shall be marked P/4, P/5, P/6, etc.(iv)Where there are more than one affidavit-in-opposition the numbering must indicate the particular respondent to whose affidavit the particular document is annexed. For example, an annexure to the affidavit of Respondent No. 1 will be marked as R-1 /1, R-1 /2, R-1 /3, etc. Annexure to the affidavit of Respondent No. 2 will be marked as R-2/1, R-2/2, R-2/3, etc. and so on.
