395. Note to be made in respect of objections by the respondent.
- Where the respondent objects to the inclusion of a document on the ground that it is not necessary or is irrelevant and the appellant nevertheless insists upon it inclusions, a remark shall be made in the list of the documents to be included in the Transcript Record stating that the respondent has objected to the inclusion of the document and that it has been included at the instance of the appellant.
