118. Time for filing Private Translation: Supply of copies for use of Court and to Opposite parties.
- Except as otherwise provided in these rules private translations in first appeals shall be filed by the parties within two months of the date on which their respective lists are filed as provided in rule 117 above. In short notice and expedited matters, the translations shall be filed within 15 days, and in other cases within one month, of the aforesaid date.Such private translations shall be signed by the advocate in token of their correctness.Private translations shall not be accepted for inclusion in the paper books after the period prescribed by this rule, without the order of the Registrar who may extend the time for filing such translations or excuse delay for a period of two months, fifteen days and one month respectively in regular first appeals, short notice and expedited matters, and other cases and if not supplied within the time prescribed or extended by the Registrar under this rule, the procedure prescribed in Chapter XII shall be followed.Two type written or printed copies of such translations shall be supplied to the Registrar's office. One type written copy or printed copy shall also be supplied to each party who has put in his appearance or his advocate. Where the advocate appears for more than one party, he will be entitled to receive only one copy of the translations.The advocate at the time of filing translations shall also file therewith a statement signed by him the number of folios of 100 words of the translation supplied by him, costs shall be allowed for the translations at the same rate as that prescribed for official translation.The costs of the translations and their copies shall be included in the bill of costs only if the Advocates concerned have filed necessary statement as regards relies at the time of filing the translations and their copies as required above or within such further time as the Registrar may grant on a written application made to him in that behalf. If no such application is made before the hearing of the appeal, the costs of such translations shall not be shown in the bill of costs unless otherwise directed by the court, at the hearing of the appeal.
