(6)Deposits of witnesses.(ii)Items Nos. (2) to (6) shall be prepared in the District Court at the costs of the appellants. Item no. 1 shall be prepared in the High Court as prescribed in the rules. If any of the documents in items Nos. 2 to 5 is in Gujarati, the paper book may include the same in Gujarati.(iii)In addition to the items prescribed in sub-rule (i), the paper books of regular first appeals, shall contain such other documents which the parties to the appeal may desire to rely on, or refer to at the hearing of the appeal.(iv)The documents referred to in sub-rule (iii) shall be arranged serially according to the serial number of the exhibits, where, however, the documents consist of correspondence they shall be arranged in chronological order.
