26. Connecting Cases. - No application shall be required for connecting cases arising out of the same decree, judgment or order and such cases shall be connected whether there be any application or not.
When any other cases are sought to be connected, a properly stamped application shall be presented to the Registrar General after giving notice to the Advocates for all the other parties to such cases. The signature of an Advocate on such application shall be sufficient indication that notice has been given to him. Any party desiring to contest the application may file an objection within ten days. Where no objection has been filed, the Registrar General may pass orders on the application. Where an objection has been filed, the application shall be listed before the Court for orders.Section M--Paper-Book
