Section 21 in Civil Court Rules of the High Court of Judicature at Patna
21.
In contested original suits no written statement, application or list of documents shall be filed unless copies thereof have been previously served on the pleader for each set of parties whose interests are not joint. Pleaders served with such copies shall give receipts on the original written statements, applications or lists.Note. - The above rule shall apply mutatis mutandis to all contested execution proceedings and miscellaneous judicial cases.
