25. Persons from whom applications may be received.
- Except an application for a copy, no application or petition and no pleading required or authorised by law to be made by a party in a court, shall be received from any person other than the party himself, his counsel, or his recognised agent (See Order III, Rules 1 and 2 of the C.P.C.).Registered clerks of counsel, as such, can present such applications as they may be authorised to present by the rules concerning such clerks.
