294. Right to apply on service of summons for directions.
- Any party to whom the summons for directions is addressed, shall as far as practicable, apply at the hearing of the summons for any order or direction which he may desire as to any matter capable of being dealt with on an interlocutory application in the petition and shall not less than 3 days before the hearing of the summons, serve on the other parties a notice in writing specifying those orders and directions in so far as they differ from the orders and directions asked for by the summons.
