98. Supply of additional paper books on reference to a larger Bench.
- (i) When an appeal or application is referred to a Division Bench of two Judges or a Special Bench or Full Bench of three or more Judges, the appellant or applicant or his advocate shall, furnish to the office the necessary additional sets of typed copies of the paper-book for the use of the Division Bench, Special Bench or Full Bench, as the case may be, within two weeks of the date on which it is so referred except where the requisite number of printed copies are available.(ii)The Registrar may extend the time for supplying such additional copies or excuse delay in supplying the same for a period not exceeding two weeks where copies are not supplied with in the time prescribed in sub-rule (i) or extended under this sub-rule, the matter shall be placed before the Court for orders.(iii)The costs of preparing extra copies under this rule shall be computed at the rate prescribed in rule 97 and including in the bill of costs of the appellant or applicant on his supplying a memo of such cost before the final disposal of the appeal or application.
