- When issues in any appeal have sent down to the lower court, the receipt of the findings from the Lower court shall be notified on the Notice Board and a copy thereof shall be sent to the Secretary of the Advocate's Association. The parties may file objections to such findings within ten days from the date of such notification. If objections to the findings are not filed by any party within the time aforesaid, court may on a regular stamped application [or application with e-payment receipt] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016] extend time for the filing of the objections.
