- (i) When the reference has been numbered, notices thereof shall forthwith be issued to the parties. A copy of statement of the case shall be annexed to each notice. The notice issued to each part shall require him to file within 15 days from the date of the receipt of the notice, memorandum of his correct address if it differs from that supplied with the statement of the Case.(ii)The memorandum of address supplied by any party under sub-rule (i) above or, if he fails to supply it, the memorandum of address supplied under rule 2(2) shall be deemed to be the registered address of the party and any notice, documents or copies which are required to be served upon such party shall be deemed to have duly served, if sent to him by registered post on such address.
