Section 34 in The High Court of Karnataka Rules, 1959
34. In the event of the Supreme Court directing this Court to print or cyclostyle the record under the supervision of the Registrar of this Court, he shall despatch to the Registrar of the Supreme Court, unless otherwise directed by the Supreme Court, not less than 15 copies where the appeal raises a question as to the interpretation of the Constitution, and not less than 10 copies in other cases.
