(2)When a date more than one month ahead is fixed for the examination of witnesses the parties shall make repealed efforts to procure sendee of summons on their witnesses. It shall be their duty in the absence of any special order of the court for the issue of summonses within ten days of the order fixing the date for examination of witnesses and to make subsequent applications within seven days of the return to the court of a summons which has not been duly served.Similarly when a date of more than one month is fixed for the service of summons on the opposite parties repeated efforts to procure sendee of summons shall be made.
