83. Party's fault in non-service of summons on witnesses.
(1)In all cases the Court shall require a party applying for an adjournment on the ground that a summons has not been duly served to show that he applied, where it was possible to so apply, for the issue of the summons in time to enable the service to be effected and that he performed every other act required for the issue and service thereof.(2)When a date more than one month ahead is fixed for the examination of witnesses, the parties shall make repeated efforts to procure service of summonses on their witnesses. It shall be their duty in the absence of any special order of the Court to apply for the issue of summonses within ten days of the order of fixing the date for examination of witnesses and to make subsequent applications within seven days of the return to the Court of a summon which has not been duly served.
