33. Opposite party to be given copies of written statement etc.
- The party filing any of the following papers in a case, other than a case of a Small Causes Court nature, shall file a written acknowledgment from the opposite party or is counsel of having received a copy thereof, and also of the affidavit, if any, accompanying such paper, and, on default, the court shall cause a copy to be furnished, immediately or served as soon as possible on such opposite party or his counsel at the cost of the party filing the papers:-(i)a written statement,(ii)an objection under Section 47 or under Order XXI, Rule 58 of the Code.(iii)an application for the amendment of any pleading.(iv)an application for the appointment of a Receiver or a Commissioner.(v)an application for the amendment of a decree,(vi)an application for remitting or setting aside an award and an objecting to an award:Provided that the Presiding Officer, if he is of opinion that a copy of any other paper should also be supplied to the opposite party, may pass such orders about the copy being furnished to the opposite party as he deems fit.
