Section 24 in The Rules of the High Court of Orissa, 1948
24.
No affidavit shall be read at the hearing of any appeal, application or other proceeding unless a copy thereof has been served upon the other party or his Advocate at least seven days before the hearing, or if the affidavit is only in answer to the opponent's affidavit at least twenty-four hours before the hearing :Provided that this rule shall not apply to urgent motions or applications or to motions or applications made ex parte or where ex parte proceedings have been order by the Court.
