- If the party fails or omits to take necessary steps with the diligence for the preparation of the Transcript Record, the default shall be reported to the Supreme Court as soon as possible. Provided however, in cases where the parties have failed to present the memorandum of appeal before the Supreme Court within the stipulated time, the matter shall be placed before the Honourable Court for such orders as may be deemed fit and proper including the revocation of leave and cancellation of certificate.
