Section 6A in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
6A.
Observance of time limits and monitoring of proceedings relating to service of notice/summons in original civil suit : In every Original Civil Suit -(a)Wherever notice is issued in a suit, the notice would indicate that the code prescribes a maximum of 30 days for filing written statement (which for special reasons may be extended upto 90 days) and, thereafter, the defendants may prepare the written statement expeditiously and the matter will be listed for that purpose on the expiry of eight weeks from the date of issue of notice (so that it can be a definite date). After the written statement is filed, the replication (if any, proposed and permitted), would be filed within six weeks of receipt of the written statement. If there are more than one defendant, each one of the defendant would comply with this requirement within the time limit.(b)The notice referred to in clause (a) will be accompanied by a complete copy of the plaint and all its annexure/enclosures and copies of the interlocutory applications, if any.(c)In every summon/notice to be issued by the Court, it would be indicated specifically that the summon/notice concerned is for settlement of issues only or for the final disposal of the suit. Prior to issuance of summons, the Presiding Officer shall examine the suit in view of the provisions contained in Order 5 Rule 5 of CPC. The Presiding Officer shall ordinarily take recourse to all the provisions of Rule 9 Order 5 of the CPC so that the service of the notice/summon is complete as expeditiously as possible.(d)If interlocutory applications are filed alongwith the plaint, and if an ex-parte interim order is not passed and the Court is desirous of hearing the respondent, it may, while sending the notice alongwith the plaint, fix an earlier date for the hearing of the application (than the date for filing written statement) depending upon the urgency for interim relief.
