14. No matter under Rules 12 and 13 should be placed before court unless ordered by the court or.
- (i) No matter falling under Rule 12 or 13 of this Chapter shall, without the permission of the court or unless referred by the Registrar under sub-rule (ii) of this rule, be placed before the Court.(ii)The Registrar may, if be so deems fit, refer any matter falling under Rule 12 or 13 of this Chapter to the Court for orders.
