Section 59 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
59. Copies to opposite party:
Every interlocutory application shall be supported by an affidavit and true copies of the application, affidavit and the documents, if any, which the applicant intends to use or on which he intends to rely, shall be furnished to the opposite party or his advocate, unless otherwise ordered, not less than three clear days before the hearing date.
