21. In the matter of any pending case no interlocutory application, written statement, affidavit, or list of documents shall be filed unless a copy thereof has been previously served on the counsel of the opposite party who has entered appearance through a counsel. The counsel served with such copy shall acknowledge receipt of the copy by endorsement on the original written statement, affidavit or list of documents. When the counsel of the opposite party refuses to accept the copy or is not available or such party is not represented, the fact shall be endorsed by the applicant on the application or document presented :
Provided that where the counsel for the opposite party refuses to accept the copy, the may record his reasons for refusal on the original application or document.Note. - When the Court orders the filing of an affidavit, a copy of the affidavit so filed, shall be served on the counsel of the opposite party a week (or such time as Court may fix) before the date of hearing.
