Section 3C in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
3C.
Whenever an appeal is filed, the appellate Court will ensure that simultaneously an advance notice has been given by the counsel for the party who is proposing to file the appeal to the counsel for the opposite party who appeared in the subordinate court, so as to enable the respondents to appear if they so choose, even at the first hearing stage.Note. - Whenever, there is any inconsistency between these rules and the provisions of either the Code of Civil Procedure, 1908 or the Code of Criminal Procedure, 1973 or the Rules of the High Court or any other Statutes, the provisions of such Codes and Rules will prevail.
