- All pleadings, applications and petitions of whatsoever nature, and also powers of attorney and certificate of pleaders, files in the course of civil judicial proceedings, shall be written in Hindi, in Devnagri script in a legible hand or type-written on petition paper:Provided that when saleable forms have been prescribed by the High Court for any purpose, application must be presented on such forms, if available:Provided also that when petition paper is not available, courts may accept pleadings or petitions on stout durable paper of foolscap size.Margin.-Only one side of the paper shall be used, and a quarter margin, together with atleast one inch of space at the top and bottom of each sheet, shall be allowed.
