(1)Every affidavits to be used in a Court of Justice shall be entitled "In the Court of.......... at.........." naming such Court.(2)If there be a case in Court, the affidavit in support of, or in opposition to, an application respecting it must also be entitled "In the matter of the case of........" in the case.(3)If there be no case in Court the affidavit shall be entitled "In the matter of the application of..........."
