55. (i) The paper-book in Letters Patent Appeals arising out of the decision of a single judge in an appeal from original decree shall consist of the following papers: -
(a)Memorandum of the Letters Patent Appeal;(b)Judgment and decree under Appeal;(c)Order admitting the Letters Patent Appeal;(d)All papers included in the paper-book of the connected appeal from original decree:Provided that any of the parties to the Letters Patent Appeals may, within three weeks of the admission of the appeal, or within such further time as may be allowed by the Registrar or the Bench, apply in writing to the Registrar for an order that any paper on the record, which is not included in the paper-book that any paper on the record, which is not included in the paper-book of the connected appeal from original decree, may be added to, or, if already included in the said paper-book may be excluded from the transcript. Any cost incurred on this account shall be borne in such manner as the Registrar or the Bench may direct.(ii)Five typed copies of the paper-book shall ordinarily be prepared in the office of the Court at the cost of the appellant and one copy of the same will be supplied to each of the two parties.
