113. Paper Books in proceeding other than regular first and second appeals.
- (i) Except as otherwise provided in these rules, the paper book of every proceedings other than regular First and Second Appeals shall ordinarily contain papers arranged in the following order:-(1)Judgment or order of the trial court.(2)Judgment or order of the lower Appellate Court.(3)Grounds of appeal together with the cross-objections, if any, in the lower appellate court.(4)Documents which the parties to the proceeding may desire to rely on or refer to, at the hearing of the proceeding.(ii)The rules regarding the arrangement of the paper book and supply of the copies of translations and English documents, applicable to regular first and second appeals, shall apply mutatis mutandis to such proceedings.
