Section 437 in Rules of the High Court of Judicature for Rajasthan, 1952
437. No fresh Vakalatnama in in cross-appeals and cross-objection.
- In cross-appeals, an Advocate, who has already filed a Vakalatnama for the appellant, shall not be required to file another Vakalatnama for his client as respondent in the cross-appeal.Similarly Vakalatnama filed by counsel for the appellant in the appeal and by counsel for the respondent in cross-objections will cover both the appeal and the cross-objections.
