59. (i) In Letters Patent Appeals arising out of the decision of a single Judge in original cases, the paper-book shall consist of the following papers: -
(a)Memorandum of the Letters Patent Appeal;(b)The application or proceeding on which the order appealed against was passed;(c)Judgment or order and decree (if any) under appeal:(d)Order admitting the Letters Patent Appeals;(e)Any other paper a list of which may be filed by the parties.(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 shall be supplied to each of the two parties:Provided that the papers to be included under item (e) above according to the list of the respondent shall be so done at the cost of the respondent.
