Section 904 in Rules of the High Court of Judicature for Rajasthan, 1952
904. Parts 'A' and 'B' in Supreme Court appeals.
- In the case of appeals to the Supreme Court, Part A shall consist of the following papers namely:-(1)General index.(2)Order sheet.(3)Application for leave to appeal.(4)Court's order refusing or granting certificate.(5)Formal certificate granting leave to appeal.(6)Security bond and papers relating to case deposit.(7)Compromise, waiver or confession of judgment.(8)Application for substitution of names and the order passed thereon.(9)Affidavits.(10)One copy of the printed record.(11)Letter forwarding the record to the Supreme Court.(12)Judgment of the Supreme Court.(13)All other orders of the Supreme Court.(14)Any other paper ordered by the Court to be included in Part 'A'.All other papers shall be kept in Part 'B'.
