Section 189 in Rules of the High Court of Judicature for Rajasthan, 1952
189. Amendment of Application.
- An application purporting to be an application for copying and typing under rule 183 shall not be allowed to be amended either by the addition of any new papers or by the substitution of any papers for those mentioned therein except with the consent of the parties who have put in an appearance in the case. The Editor may. however, allow the deletion of any papers other than the necessary papers or the memorandum of cross-objection and shall give notice to the other party of such deletion. The other party shall have the right to apply for the copying and typing of such papers within two weeks from the date of receipt of such notice. Such application shall be deemed to have been made within the prescribed time.
