Section 45(3) in High Court of Madhya Pradesh Rules, 2008
(3)Where the Court has ordered notice to be issued, the appellant, petitioner or applicant shall supply as many legible typed/printed copies or photocopies of memorandum of appeal, petition for revision, application for grant of bail or application for grant of any urgent relief pending appeal or revision, or affidavit, certified to be correct by the party supplying them or his advocate, as there be parties to be served :No notice shall be issued from the office until the required number of such copies have been supplied.
