Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 412 in Gujarat High Court Rules, 1993 412. Names of parties to be set out in full. - The names of all the parties shall be set out in the petition for leave to appeal to the Supreme Court, on the certificate granting leave, and on the inside title page of the paper book.
