Section 206(c) in Rules of the High Court of Judicature for Rajasthan, 1952
(c)Where the deficiency is due from the respondent and is in respect of an application under sub-rule (2) of rule 183 or an application made under any other rule hut represents an amount already spent or for the payment of which liability has already been incurred by the office.(i)the cross-objection, if any, shall be listed for dismissal before the Court and shall be dismissed unless the Court for sufficient cause shown directs that it shall stand dismissed on the requisite payment not being made within such further time as it may deem fit to allow: and(ii)the appeal shall thereafter be heard ex parte against him.
