134. Intimation of case being brought on board to be given to a Party not represented by Advocate.
- When a case in which a party who has put in his appearance is not, represented by an advocate is to be brought on the daily board, an intimation of a definite date of hearing shall be given to such party, if such party has supplied to the office his address and necessary stamps to cover postage and registration. The date so intimated shall be noted on the daily board of the court and the case shall as far as possible be taken up for hearing on such date.
