Section 11A(1) in High Court Rules and Orders In M.P.
(1)In the first appeals in which the prayer is,-(a)to grant instalments or to set aside or modify instalments granted or to modify the time granted to satisfy a decree, or(b)to alter interest allowed, or(c)to extend time to satisfy a mortgage decree or to set aside a decree following refusal to grant time, or(d)to extend time to pay the price in pre-emption cases or to challenge an order allowing time for payment, or(e)to alter the relief granted from sale to foreclosure or from foreclosure to sale in mortgage cases,the paper-book shall ordinarily consist of the following papers only ,-(i)the pleadings (petition and written reply);(ii)the oral statements;(iii)the judgement and decree or order;(iv)such portions of oral or documentary evidence as may bespecified by either party in response to the notice issued to him in this behalf; and(v)the memorandum of appeal.
