- As soon as the amount is deposited by the petitioner, the office shall proceed with the work of translation and typing, so as to prepare the triplicate copies within a period of six months from the date 'of the service on the respondents of the notice of petition of appeal or such further time as may be extended by the Supreme Court at the request of the High Court. If the petitioner make a default, the default shall be reported to the Supreme Court.
