Section 920 in Rules of the High Court of Judicature for Rajasthan, 1952
920. Cases in which there has been an appeal to the Supreme Court.
- In a case in which an appeal has been filed in the Supreme Court, no paper shall be destroyed until the judgment or final order of that Court is communicated to the Court and the papers shall thereafter be destroyed in accordance with these rules, the period of destruction being counted as from the first day of January following the date of communication of such judgment or final order.
