347. Supply of additional set of copies where proceedings are to be heard by Division or Full Bench.
- In an appeal or application other than that received from Jail, the appellant or the applicant or the applicant or his Advocate, shall file at the time of the presentation of the appeal or application, an additional set of typed copies of the memorandum of appeal judgment and any other annexures in all cases where such appeal or application is required to be heard by a Division Bench of two Judges. In case of a reference to a Full Bench of three or more Judges the appellant or applicant or his advocate shall supply the requisite number of copies of the use of the Full Bench.
