- (i) As soon as References and applications under these rules are ready, they shall be notified on the Warned List and shall be posted for hearing on the Daily Board on such date as the Chief Justice may order.(ii)Any party who is not represented by an Advocate or Attorney, shall be given notice on Court service of the date fixed for hearing: but posting on the Warned List & Daily Board shall be deemed to be sufficient notice to any party represented by an Advocate or Attorney.
