The attention of all Courts is drawn to Rule 9, Order VIII, under which no pleadings subsequently to the written statement of the defendant other than by way of defence to a set-off, shall be presented except with the leave of the Court. The leave should be granted only where the written statement for which leave is sought contains a confession and avoidance not involving a departure. In every other case the parties will be at issue and alterations in the pleadings should be by way of amendment or further particulars only.
