Section 308 in Rules of the High Court of Judicature for Rajasthan, 1952
308. Office report on petition for appeal or application for revision.
- The report shall relate to the following matters namely, in the case of an appeal-(i)whether it lies to this Court;(ii)whether it is within time;(iii)whether it is accompanied by the requisite papers;(iv)whether any court-fee is payable and if a court-fee is payable. whether the court-fee paid is sufficient; and(v)whether an appeal had been previously filed on behalf of the appellant or any other person tried along with him and if it had been so filed, the result, in case the appeal has been decided, in the case of a revision-(i)whether a revision had been previously filed in the Court of the Sessions Judge or the District Magistrate, as the case may be;(ii)whether it has been filed within ninety days excluding the time taken in obtaining the requisite copies;(iii)whether it is accompanied by the requisite papers;(iv)whether any Court-fee is payable and if a Court-fee is payable, whether the Court-fee paid is sufficient;(v)whether an application for revision had been previously filed on behalf of the applicant or any other person tried along with him and if it had been so filed, the result, in case the revision has been decided.
