21. No affidavit shall be read at the hearing of any appeal, application or other proceeding unless a copy thereof has been served upon the other party or his pleader at least seven days before the hearing, or if the affidavit is only in answer to the opponent's affidavit, at least 24 hours before the hearing:
Provided that this Rule shall not apply to urgent motions or applications or to motions or applications made ex-parte.
