- All writs of summons, rule, order, warrant and other mandatory processes shall be sealed with the seal of the Court and shall have and bear attestation of the Chief Justice or Acting Chief Justice, or in the vacancy of the said office, of the Senior most of the Puisne Judges, and shall be made out and signed by the Registrar or such other officer as he shall from time to time direct, but in every case the date of signing shall be set down.
