Section 39(1) in The Rules of the High Court of Orissa, 1948
(1)Notwithstanding anything contained in the rules of this Chapter, paper-books in appeals from original decrees valued at Rs. 20,000 or upwards shall be cyclostyled except in cases where the appellant intimates in writing that he wishes to go up in appeal to the Supreme Court when the paper-books shall be printed :Provided that the paper-book in an appeal from a decree in a suit for partition shall not be printed in the form required by the Supreme Court unless the Registrar, in his discretion, so directs :Provided further that the appellant shall supply five copies of typed paper-books prepared in accordance with rules when there is one respondent only. If there are more than one respondents as many additional copies of paper-books shall be supplied as there are respondents in excess of one.
