(a)A party shall file with the plaint, memorandum of appeal, or an application requiring the issue of a summons/notice, a printed summons-notice [form] [These can be had on payment of a fixed price from licensed stamp vendors.] in duplicate, in the Nagri character, 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 served on the opposite-party :
