129. Procedure for making motion other than for adjournment.
- No motion other than for the postponement of a case on the Daily Board shall, except by leave of the Court, be made, unless notice thereof shall have been given to the Registrar and the opposite party before 4.30 P.M. of the working day previous to the day on which the motion is proposed to be made. The notice shall state the Court in which and the day on which the motion is intended to be made.
