38. Certified copies of judgments or orders and decrees of lower courts to accompany appeals.
- Every memorandum of appeal shall be accompanied by certified copies of (a) the decree or order and (b) judgment under appeal and in the case of an appeal from an appellate decree also by certified copies of (a) the decree or order (b) Judgment of the trial court and (c) of the grounds of the appeal, and cross-objections, if any, in the lower appellate court [and (d) Pleading of the parties and the documents on which the reliance is placed shall also be supplied, alongwith such appeals, no documents shall be referred which is not produced alongwith the appeal] [Added vide Notification No. C-2002/93 dated 8.5.1995, published in Gujarat Government Gazette, Extraordinary, Part IV-C., 22.5.1995 (w.e.f. 5.6.1995).].
