Section 56 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
56. May be rejected if substantive order is not asked for:
- Every application which does not pray for a substantive order but prays merely, that any other application may be dismissed, and every application which prays for an order which ought to be applied for on the day fixed for the hearing of any suit, appeal or matter, may be rejected with costs.
