Section 21 in The High Court of Karnataka Rules, 1959
21.
(1)The Registrar shall in each case determine the minimum number of copies of the paper book to be prepared for use at hearing. Such number shall comprise sufficient number of copies for use of Court (which shall be atleast two more than the number of Judges constituting the Appropriate Bench in relation to the case) and copies which the parties are entitled to receive under sub-rule (2) of this rule. The number so determined is hereinafter referred to as the standard number.(2)Every party to a case who has entered appearance within the time limited therefor shall be entitled to receive one copy of the paper book, provided that where several parties are represented by a single Advocate only one copy shall be supplied to such Advocate unless the Registrar in his discretion directs that he be supplied with more copies than one.(3)Advocates requiring additional copies should state the number in the Memos filed under rule 16(1) of this Chapter.
