(iii)[ All the annexures filed by the petitioner, applicant or appellant, along with the petition, application, affidavit, supplementary affidavit or rejoinder affidavit, shall be consecutively numbered as 1, 2, 3 and so on, and all the annexures filed by the respondent or opposite party along with the counter-affidavits, supplementary counter-affidavits or application shall be so consecutively numbered in case of their being filed by first respondent or opposite party as 'A-1', 'A-2', 'A-3', etc., and in case of their being filed by second respondent or opposite party as 'B-1', 'B-2'. 'B-3' and so on.] [Added by Notification No. 24/VIII-C-141, dated January 8, 1971, published in U.P. Gazette, Part I-A, dated 20.3.1971, page 956.]
