Section 39(3) in The Rules of the High Court of Orissa, 1948
(3)The parties to any other may apply to have the paper-book prepared in the form required by the Supreme Court. Such application shall be in the form appended to this rule and shall be signed by all the parties on both sides or their Advocates and must be made to the Registrar before the deposit for printing is made. The Registrar may, for reasons to be recorded in writing, reject any such application.
