Section 375(8) in Rules of the High Court of Judicature for Rajasthan, 1952
(8)Where a petition is rejected under sub-rule (7), the petitioner may apply for an order to set the rejection aside and if he files a registered address and satisfies the Court that he was prevented by any sufficient cause from filing the registered address at the proper time. The Court shall set aside the rejection upon such terms as to costs or otherwise as it thinks fit. and shall appoint a day for proceeding with the petition.
