Section 12 in The Code Of Civil Procedure (Amendment) Act, 2002
12. Amendment of Order XVIII.-
In the First Schedule, in Order XVIII,-(a)in rule 2, after sub- rule (3), the following sub- rules shall be inserted, namely:-(3A)Any party may address oral arguments in a case, and shall, before he concludes the oral arguments, if any, submit if the Court so permits concisely and under distinct headings written arguments in support of his case to the Court and such written a guments shall form part of the record.(3B)A copy of such written arguments shall be simultaneously furnished to the opposite party.(3C)No adjournment shall be granted for the purpose of filing the written arguments unless the Court, for reasons to be recorded in writing, considers it necessary to grant such adjournment.(3D)The Court shall fix such time- limits for the oral arguments by either of the parties in a case, as it thinks fit.";(b)for rule as substituted by clause (ii) of section 27 of the Code of Civil Procedure (Amendment) Act, 1999 (46 of 1999 )], the following rule shall be substituted, namely:-
