Section 35 in The Rules of the High Court of Orissa, 1948
35. [ [Inserted vide C. S. No. 4 (X-7/81, dated 25.3.1984).]
In all proceedings where the State of Orissa or the Union of India or Public Officers both of State Government or Central Government without the State or the Union of India being arrayed, are parties, and appearance is/has been entered by the Advocate-General, Government Advocate or the Standing Counsel/Counsel appointed on that behalf for the state of Orissa or the Union of India or for such officers as the case may be, such appearance shall be taken as appearance for the entire matter and no further notice from the Court should issue to the parties represented by such advocate or counsel.]Chapter - IX Procedure after admission
