- When presenting any appeal, an additional typed copy or [Clear legible] [Added vide Notification No. C-2002/93 dated 8.5.1995, published in Gujarat Government Gazette, Extraordinary, Part IV-C., 22.5.1995 (w.e.f. 5.6.1995).] zeroxed copy of memorandum of the appeal, and in appeals which are required to be placed before a Division Bench, a set of typed copies of the judgments of the Lower courts paged in accordance with the certified copies, shall be supplied.
