28. Separate applications for distinct subject-matters.
- Separate applications shall be made in regard to distinct subject-matters.Applications containing argumentative matters to be returned. - No application containing argumentative matters, e.g., quotations and discussions of the effect of certain sections of Acts, or of certain rulings of the High Court, shall be placed on record. They shall be returned to applicants without any order, except an endorsement that the application is returned under this rules.
