(1)If the Court grants a rule, it may make such interim or interlocutory order in the case, either unconditionally or upon such terms and conditions as the Court thinks just, as the nature and circumstances of the case may require.(2)A copy of the petition with annexures prescribed in Rule 176 shall be served on each respondent with the notice of the Rule Nisi unless such respondent has been served with such copy with the notice of an order as to interim relief issued by the Court.(3)When notice of the order as to interim relief is issued before the issue of the notice of the Rule Nisi a copy of the petition with the prescribed annexures shall be served with such notice.(4)When an order as to interim relief is issued on a separate application in that behalf, a copy of such application shall be served with the notice of the order of interim relief on the respondent which shall be in addition to the copy of the main petition unless such copy has already been served on the respondent.
