(iii)if the judgment, decree or order to which the application relates was a judgment, decree or order delivered by a Court sitting in appeal, then a copy of the judgment, decree or order of the Court of first instance, a copy of the memorandum of appeal to the Appellate Court, a copy of any memorandum of objection to the decree of the Court of First instance, a copy of any order of remand, a copy of any return to any such order of remand and a copy of any memorandum of objection to such return.
