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State of Odisha - Section

Section 38 in The Rules of the High Court of Orissa, 1948

38.

In an application for revision the paper-book shall contain -
(i)the application;
(ii)the Judgement, decree or order to which the application relates; and
(iii)if the Judgement, decree or order to which the application relates was a Judgement, decree or order delivered by a Court sitting in appeal then a copy of the Judgement, decree or order of the Court of first instance, a copy of the memorandum of appeal to the appellate Court, a copy of any memorandum of objection to the decree of the Court of first instance, a copy of any order of remand, a copy of any return to any such order of remand and a copy of any memorandum of objection to such term.
(E)Special Provisions