(a)The paper-book shall be neatly typed with a margin of two inches on uniform foolscap paper or its nearest equivalent in the metric size and shall be duly paged and indexed. It shall be properly bound in a handy volume or volumes.(b)The typing of the paper-book will be clear and legible and all the documents should be typed in double-space on single side of the paper.(c)The paper-book No. I shall contain the following papers and documents in the order indicated below.(1)Memo of appeal along with the affidavit in support, if any.(2)impugned order of the Company Law Board.(3)any other documents which may be relevant.(d)The paper-book No. II shall contain the following documents:(1)The index and list of documents with particulars and page No, on the file of the CLB in the case in which appeal is preferred.(2)Written statements or replies, as the case may be, with affidavits in support, if any.(3)Supplementary statements, if any, further and better statements and particulars, counter-statements to written statements, replies, if any, with affidavits in support, if any.(4)Evidence on affidavits, if any.(5)Deposition of witnesses, if any.(6)Copies of documents exhibited before the CLB.(7)Copies of any other documents or papers on the record of the CLB which the appellant proposes to refer to or rely upon at the time of hearing of the appeal.(e)If the appellant fails to supply paper-books as aforesaid, the Registrar may place the appeal before the Court for passing appropriate orders.
