Section 26 in The Orissa State Transport Appellate Tribunal Rules, 1993
26. Arrangement of the case records.
(1)The written statement and the additional written statement and other papers in every proceeding shall be attached as the case proceeds to the respective files to which they belong and shall be arranged properly in order to facilitate the Court. The depositions recorded from day to day shall be kept in order of examination.(2)Documents marked for the appellant/applicant shall be marked for the marked with figure 1, 2 and 3 etc. and documents respondents opposite-party shall be marked A, B, C etc. and separate list (one for the applicant and other for the respondent) of such documents shall be prepared and signed by the Presiding Officer. The entries in these lists shall be made day by day. Then a document is tendered but not admitted in evidence, it shall be returned at once to the person producing it.
