Section 45 in High Court of Madhya Pradesh Rules, 2008
45.
(1)Every memorandum, petition or application to initiate a main case shall state clearly-(a)(i)the name of the Judge and designation of the Court;(ii)date of the impugned judgement/order; and(iii)case number in which such judgement/order was passed by the original and/or Appellate Court,(b)facts of the case in brief;(c)grounds, numbered serially; and(d)relief prayed for.(2)Every such memorandum, petition or application, shall be accompanied by a certified copy of the impugned judgement or order.(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.
