99. Supply by applicants copies of formal applications to opposite parties.
- When a party or his advocate in any matter which has been admitted presents any application, note, affidavit or counter affidavit, he shall supply the necessary number of copies thereof for the use of the court and shall also get copies thereof served on the advocates for the other parties and in a case where the party has put in an appearance in the matter but is not represented by an advocate, on such party.
