(2)The documents filed before the Rent Tribunal by the petitioner shall be distinctly marked by him as Exh-1, Exh-2 and so on in the red ink and the documents filed by the respondent shall be similarly distinctly marked by him as Exh-A 1, Exh-A 2 and soon in red ink and in the affidavits the documents shall be referred by these exhibit marks and signatures or other parts of the documents referred to in the affidavits shall be distinctly marked by the party filing the document as A to B or C to D and so on in red ink.
