55. Documents or copies produced or supplied by advocates or parties to be neatly typed and clearly legible.
- (i) All memoranda of appeals and applications, affidavits, copies and notes supplied by the Advocates or parties, whether for the use of the court or for service on opposite parties, shall be neatly typed on durable foolscap paper leaving a margin of 2 inches, whenever copies are supplied, such copies shall correspond page to page with the original.(ii)In every Court matter, i.e. appeals/Civil revision applications/ review applications/Civil applications (other then revision applications), the appellant/petitioner/or applicant as the case may be shall file a sheet of a copy of title of respective appeal memo/petition/or application etc. in duplicate.
