Section 31 in The High Court of Karnataka Rules, 1959
31. Two copies of the High Court paper book if available for despatch to the Supreme Court shall be treated as the transcript of the record. In that event only such of the additional documents as the parties choose to include for hearing of the appeal in the Supreme Court shall be typed in duplicate and transmitted to the Supreme Court along with the High Court Paper Book, one copy of each of which shall be duly authenticated.
