32A. [ [Inserted Rule 32Avide Notification No. C-2002/93 dated 8.5.1995, published in Gujarat Government Gazette, Extraordinary Part IV-C, dated 22.5.1995 (w.e.f. 5.6.1995).] -(1) The presentation shall be in the Form prescribed as Appendix 'A' hereto with the Advocate's Checklist, Appendix 'B' hereto, duly completed and signed by the advocate himself. A vakalatnama presented separately may be presented in Form 'C'.
(2)The matter presented shall be registered and numbered subject to compliance with the requirements.(3)Notwithstanding anything to the contrary contained in these rules, no matter will be circulated for urgent orders, if it is-(i)not with the above duly completed presentation Form 'A' and Check List 'B';(ii)not within limitation;(iii)not with proper Court fees;(iv)without-(a)[ Full Name (i.e. First Name, Middle Name and Surname), Age, Sex, Mobile Number and E-mail address and in case of short name having initials (eg. J.K. Patel), full name (i.e. surname, name and father's name) mentioned in bracket additionally, the full and proper Index, Chronology of Dates, Events and Documents [(submission of mobile number and e-mail address is optional);]](b)Formulated points;(c)List of citations;(d)Vakalatnama duly signed;(e)English translation of accompaniments to appeal or application; unless the Court has by a written order on an application of the advocate, suspended/dispensed with for a definite time, the requirements of Sub-rule (3)The advocates shall comply with the requirements within such definite time, failing which the matter shall stand dismissed for non-prosecution, and ad-interim relief if any, granted, or any other order made, shall stand vacated automatically, unless the time granted earlier is extended on a fresh application.(4)The presentation form, the check list and other forms may be added and/or modified by orders of the Chief Justice from time to time.(5)The aforesaid Appendix 'A', 'B' and 'C' be placed at the end of the Chapter IV (and re-numbered the said three pages as page Nos. 27-A, 27-B and 27-C, respectively.)(6)The provisions contained in Rule 32A shall also apply mutatis mutandis to criminal matters.]
