(ii)The provisions of this rule shall not apply to Summary Suits under Order XXXVII of the Code of Civil Procedure, 1908 where leave to defend is refused or where the defendant is absent, to bills of costs of any persons prosecuting or defendant, any suit, appeal, application or proceeding in forms pauperis and unless otherwise ordered by the Court, to Short Causes in the City Civil Court and to case other than those specified in this rule.
