92. Name of the respondent or opponent struck off when no action taken by an Advocate to serve notice.
- When process fees for service of notice on respondent or opponent are not paid or when no action is taken within the time prescribed when the notice is returned unserved or served by affixing and the Advocate states in writing that he does not desire to take any action for issue or re-issue of notice, the matters shall be placed before the Registrar who may order that the name of such respondent or opponent be struck off.
