Section 132(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Every memorandum of appeal or application for revision shall be accompanied by:-(a)a copy of the decree or formal or order against which the appeal or application is directed;(b)a copy of the judgment upon which such decree or formal order is founded:(c)a copy of the judgment of the Court of first instance where the appeal or application is directed against an appellate decree or order:(d)in the case of a memorandum of appeal which is filed after the expiry of the period of limitation, an application supported by an affidavit, for extension of the period of limitation under section 5 of the Indian Limitation Act 1963:Provided that if the copies of the judgments referred to above are hand written, they shall further be accompanied by uncertified typed copies:Provided that the Court may for sufficient cause shown dispense with a copy of the formal order under clause (a) or a copy of the judgment under clause (b) or (c).
