(a)A party shall file with the plaint memorandum of appeal or an application requiring the issue of a summon/ notice, a printed summons/notice form* in duplicate, in the Devnagri, duly filled up except in respect of the date of appearance/hearing and date of issue of the summons/notice. The Court may also direct a party in any proceeding to file a summons or notice filled up as above to be sewed on the opposite party:
