- (i) Notwithstanding anything contained in these rules, when any matter placed before the Court under rule 77 above, is admitted, the office shall notify all the office objections within 7 days from the date of the order of the court admitting the matter and the advocate or party shall remove al! the objections within 15 days from the date when the same are notified. If any interim relief is granted by the Court in such matter, the Office shall prepare the memorandum of office objections and notify the office objections forth with and in any case not later than the day next after the day of the order of the Court and the Advocate or party shall remove all office objections within 15 days from the date of such notification, failing which the matter shall be placed before the Court which may extend time for removal of office objection, dismiss the matter for want of prosecution or discharge the stay, injunction or other interim relief granted or pass such other order as it may deem proper.(ii)When no interim relief has been granted by the Court in any such matter, and if office objections are not removed within the time permitted, the procedure prescribed in Chapter XII shall be followed.(iii)If any matter placed before the Court under rule 77 above is summarily dismissed by the Court, all office objections excepting the objection relating to court fees or valuation for Court fees may be waived by the Registrar.
