102. Service of Cross-objections on the appellant or corespondents.
- Any party or his Advocate presenting .any Crossobjections under Order XLI, Rule 22 of the Code of Civil Procedure shall cause to be served a copy thereof on the Advocate for the appellant or co-respondent, if any, if such appellant or corespondent is represented by an Advocate, An appellant or corespondent affected by such cross-objection who is not represented by an Advocate shall be served with the notice of the cross-objections together with a copy of the objections in the manner prescribed for service of notices and the procedure prescribed in this regard for appeals shall apply mutatis mutandis to cross objections.
