(2)Pleadings when ordered to be included by the Court.(ii)Both these items shall be prepared in the High Court at the costs of the appellant as prescribed in these rules.(iii)In addition to the above items in sub-rule (i) the paper book of the regular second appeal shall contain also such other documents as 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.(v)The appellant shall supply for the inclusion in the paper books the requisite number of copies of translations of documents at item No. (2) in sub-rule (i) and the appellant or the respondents as the case may be, shall supply the requisite number of copies of translations of documents referred to in sub-rule (iii). In case of English document, the appellant or respondent, as the case may be, shall supply the requisite number of copies for inclusion in the paper books.
