Section 191 in Rules of the High Court of Judicature for Rajasthan, 1952
191. Instructions for the guidance of the Editor.
- The Editor shall be guided by the following instructions, namely:-(a)All evidence and documents not relevant to the subject matter of the appeal and documents not proved, or not forming part, of the record should be excluded and every effort should be made to reduce the bulk of the paper book.(b)Duplication of document and unnecessary repetition of headings, and other formal parts of documents should be avoided.(c)Long series of document, such as accounts, rent rolls, inventories, etc. should riot be copied and typed in full unless absolutely necessary. Parties should be asked to agree, if possible to the copying and typing of short extracts or specimens only.(d)If more appeals than one have been preferred from the same decree, the same evidence or document shall not be in- eluded in more than one paper book.(e)Where more than one party have applied for the copying and typing of the same paper or where there are more appeals than one from the same decree in which applications for the copying and typing of the same paper have been made, such paper shall be copied and typed in pursuance of the earliest application only.(f)Where there has been a previous appeal to this Court arising out of the same suit, every paper translated, printed, copied or typed in the previous appeal shall be excluded from the paper book in the subsequent appeal, provided that a sufficient number of copies of the paper book of the previous appeal is available for the use of the Judges and the parties.The fact that there has been such previous appeal shall be stated by the appellant in the memorandum of appeal and the Editor shall ascertain from the office if a sufficient number of copies of the paper book of that appeal is available before he decided whether such papers shall he copied and typed or not.(g)Except as provided above and in so far as the Editor may for sufficient cause shown direct, a part only of a document shall not be copied and typed.(h)Such of the paper books referred to in clause (f) as are available in the office shall not be returned until the appeal has been disposed of.
