12. Pleader not to act for party adverse to his client, and not to refuse to act for his client without the permission of the Court.
- No Pleader after accepting a retaining fee shall without the permission of the Court -(a)appear, plead or act, or agree so to do, on behalf of any other party whose interest in the case is adverse to that of his client, or(b)refuse or omit to appear, plead or act for his client.
