- (i) After all the respondents have filed their written statement, within the time prescribed or within such time as may be extended by the Judge, the petitioner shall, within seven days from the time when the pleadings are closed or deemed to be closed, take out a summons for directions returnable in not less than seven days. The summons shall be in Form No. 4 with such variations as the circumstances may require and shall be addressed to and served upon all parties to the petition. The summons shall be taken out for directions in respect of pleadings, interrogatories, particulars, admission of documents and facts, lists of witnesses, discovery, inspection and production of documents, fixing a date for setting issues and for trial of any issues as preliminary issue, fixing a date for hearing of the petition and such other matters as may in the circumstances of the case be expedient.(ii)The pleadings shall be deemed to be closed when the written statement of the respondent is filed or where there are several respondents, and some only have filed the written statement, the pleadings shall be deemed to be closed when the time for filing the written statements of other respondents has expired.(iii)If the petitioner does not take out a summons for directions in accordance with sub-rule (i) above, the respondent may take out such summons within a period of one week thereafter, and if the Respondent fails to do so, the petition shall be placed on board for appropriate orders.
