All memorandum of appeal should be presented during the Court hours to the Court or such officer as it appoints in this behalf under Order XLI, Rule 1 (1), either by the party in person or his "recognized" agent, within the meaning of that term in Order III, Rule 2, Order XXVII, Rule 2, and Section 85, Civil Procedure Code, or by a duly appointed pleader.Note. - The officer, if any appointed under Rule 37 should be the officer to be appointed under this rule.
