204A. [ Supply of paper books for Appeals. [Inserted Rule 204B vide Notification No. C- 2002/93, dated 26.06.2001 (w.e.f. 01.07.2001).]
- The appellant shall, within four weeks of the date of the admission of the appeal, file two additional true and identical sets for the Court plus additional sets equivalent to the number of respondents but subject to a minimum of four sets, of the memorandum of appeal and other documents referred to in Rule 202A(ii) as well as other relevant documents to be relied on, in a paper book form]
