(1)A party who desires an adjournment may give notice in writing to the other party or his pleader, of his intention to apply therefor in sufficient time before date fixed for hearing.(2)A party who desires that the hearing may be advanced may apply therefor by interlocutory application, of which timely notice shall be given to the other party or his pleader.(3)The party served may give to the other party or his pleader notice in writing that he consents to or will oppose such adjournment or advancement.Note. - If a party is represented by a pleader, the notice should be served on the pleader; in other cases it should be served on the party at his registered address.(4)On the day appointed for hearing of such application the Court will pass necessary orders granting or refusing the adjournment or advancement.
