- Where a party has been represented at the hearing of the appeal by an Advocate, service of notice, in the following cases on the Advocate shall be deemed sufficient notice; and unless his vakalatnama has been cancelled with the sanction of the Court, such Advocate shall accept service of the notice :-(a)Notice for settling Index under rule 401;(b)Notice of transmission of the transcript record to the Supreme Court when an appeal is printed under supervision of this Court:Provided that if the Advocate served with the notice unable to communicate it to the party concerned he shall inform the office in writing and thereupon the office shall obtain orders of the Registrar to serve the notice on the party concerned through a Court or by Registered post.
