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State of Gujarat - Section

Section 273 in Gujarat High Court Rules, 1993

273. Annexures to the petition.

- The petition and the document to be annexed thereto shall be either printed or typewritten neatly and legibly with sufficient space between lines on strong and durable foolscap size paper or other paper similar to it in size and quality and with an inner margin of not less than 5 cms. The following documents shall be annexed to the petition viz. (i) Vakalatnama, (2) List of Documents upon which petitioner relies and (3) Copies of Schedules or Annexure. The petition and the aforesaid documents shall be stitched together book wise in the following order-
(1)Petition; (2) Vakalatnama; (3) List of Documents upon which the petitioner relies, and (4) Copies of Schedules or Annexure. Dates and sums occurring in the petition shall be expressed in figures and the sums also in words. When Indian dates are given the corresponding Gregorian Calendar (English) Dates shall always be added.