- At the time of hearing of the summons for directions, directions shall be given by the Judge, fixing the date for (i) filing of affidavits of documents by the petitioner and the respondents within seven days from the date of hearing of the summons for directions, (ii) for completing discovery and inspection of documents by all the parties within seven days from the date of filing of affidavits of documents, and (iii) for filing copies of all documents by all the parties within seven days after the completion of discovery and inspection.
