28. On receipt of the copy of the petition of appeal from the Registrar of the Supreme Court, or the record of the Lower Court, if it has been called for under Rule 27 supra, 5 copies or more of the printed record, if available for despatch to the Supreme Court, shall be transmitted along with the entire original record including the record of the Courts below. One of such copies shall be duly authenticated by the Registrar of the High Court. In case only two copies of the High Court paper-books be available for despatch to the Supreme Court, they may be treated as transcript record for the purpose of printing there. Only such of the additional documents as the parties choose to include for the hearing of the appeal there shall be typed in duplicate and be transmitted to that court alongwith the High Court paper- books, one copy of which shall be duly authenticated.
Explanation I. - For the purpose of this Rule the original record shall not include judgments of the High Court and the Courts below, but only duly authenticated copies thereof.Explanation II. - Printing for the purpose of this Rule includes cyclostyling and typing and printed record includes cyclostyled or typed record.
