- (i) The Statement of the case by the Appellate Tribunal shall be typed on one side on substantial white paper and set forth, in suitably numbered paragraphs, all the relevant facts and proceedings chronologically arranged according to the sequence of dates. It shall indicate the precise question or questions of law referred to the High Court. Reference shall be made to all such documents as may be necessary to enable to Court to decide the question and copies of such documents or relevant extracts there from shall be annexed to the statement.(ii)Two simple copies of the statement with the prescribed annexures and the memorandum of addresses of the parties to the reference for service of notice or other process shall be forwarded with the statement of the case.
