Section 166 in Rules of the High Court of Judicature for Rajasthan, 1952
166. Effect of non-payment of process fee or cost of supply of notices within time.
- If the requisite process fee or cost of issuing notice is not paid or the requisite notices are not supplied within the time prescribed in rule 165, the appeal, or application, as the case may be, shall be listed before the Court for dismissal and shall be dismissed unless on case being called, an application signed by the party or his Advocate or brief holder together with the requisite process fee, cost of notices, as the case may be, is presented to the Court for condonation of delay and the Court deems fit to grant it.
