393. Notice of arrival or record and its inspection List of documents to be filed, settlement of Index.
- (i) As soon as the original record of the case is received in office, the office shall give notice to the parties of the arrival of the original record in the prescribed form in Schedule B of this Chapter and shall also inform them by the said notice that they may inspect the record and extract all necessary particulars there from.(ii)The appellant shall within four weeks of the service upon him of the notice referred to in sub-rule (1), file a list of the documents which he proposes to include in the Transcript Record, a copy whereof shall be served on the respondent. The respondent may within three weeks of the service on him of the said list file a list of such additional documents as he considers necessary for the determination of the appeal. Failure of the appellant to file a list without applying for extension of time shall be reported to the Court.(iii)After the expiry of the time fixed for the filing of the Additional list by the respondent, the office shall place the matter on the Registrar's Board for the settlement of list of document to be included in the Transcript record any shall give notice thereof in the prescribed form in Schedule B-1 to the parties who have entered appearance. In settling the list the Registrar, as well as the parties concerned, shall endeavour to exclude from the record all documents that are not relevant to the subject matter of the appeal and generally to reduce the bulk of the records as far as practicable.
