Section 3A in The Rules of the High Court of Orissa, 1948
3A. [ [Inserted vide C.S.No. 38 (X-13/86, dated 4.9.1986).]
In addition to the information required to be furnished as per the provisions of Rule 3, every memorandum of appeal shall contain the gist of the cases of respective parties as also the substance of the findings recorded by the Trial Court and the Lower Appellate Court.]
