(5)(i)Part-A shall contain the following papers:-(a)as in original case;(b)as in original case;(c)the petition or appeal, together with copies of judgments and decrees of lower courts;(d)as in original case;(e)any cross-objection filed by the respondent;(f)issues referred for trial by the appellate court with the findings thereon;(g)as in original case;(h)as in original case; and(i)as in original case.(ii)Parts B, C and D shall be arranged in the same manner as in an original case.
