394. Omission of documents from or their inclusion of its script record.
- (i) It shall be in the discretion of the Registrar to omit from the transcript any documents- which have not, within the time specified, been expressly asked for by the parties.(ii)If the Advocate fails to attend or to settle the list of documents to be included in the record of the Supreme Court Appeal, the Registrar shall place the matter before the Court without further delay. Any costs incurred on such account shall be borne in such manner as the Court may direct.(iii)If the parties agree as to the documents to be omitted such documents shall not be translated or transcribed.(iv)If either party expressly asks for translation or inclusion of any document, and the application is granted the circumstances shall be noted in the Transcript Record.
