Section 135(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Every memorandum of appeal or objection and every application shall be accompanied by typed copies as under:-(i)two extra copies in a Division Bench case, and one extra copy in every other case,(ii)as many further copies as there may be parties to be served,(iii)one extra copy [in addition to (i) & (ii) above] [Substituted by No. 6/SRO, dated 1-6-1965, published in Rajasthan Gazetted part IV-V, dated 17-6-65.] in cases of appeals or writs from orders of the Election Tribunals for transmission to the Election Commission.It shall be deemed to be sufficient compliance with this rule, if the person presenting the memorandum or application gives a written undertaking to supply copies mentioned in clause (ii) above within three days of its admission.(iv)[ Two extra typed copies of judgment or order appealed against in a Division Bench case.] [Inserted by No. 4/SRO, dated 2-4-1965, published Rajasthan Gazetted part IV-C, dated 20-5-65.]
