All matters which are to
be instituted on the Appellate Side of the High Court shall be
presented
to the Filing Counter of Computer Section. Such presentation of any
matter or proceeding by any person not represented by an Advocate
shall be made by such person personally and the presentation of any
matter or proceeding on behalf of party by an Advocate shall be made by
such Advocate personally or by his Recognised Clerk.
Presentation of any matter or proceeding shall be made in the
prescribed Presentation Form duly filled in which are shown below. Such
formats are (1) Presentation Form for matter or proceeding and
Vakalatnama, (2) Presentation Form for affidavits, Judgment and
Decree etc. filed separately, and (3) Presentation Form for Caveat.