Section 9B in Rajasthan Case Flow Management Rules, 2006
9B. Appeals against interlocutory orders falling under Rule 8-A(a) above would be invariably filed after advance notice to the opposite counsel (who has appeared before the Single Judge) so that both the sides may be represented at the very first hearing of the appeals. If both parties appear at the first hearing, there is no need to serve the opposite side by normal process and at least in some cases, the appeals against interlocutory order can be disposed of even at the first hearing. If, for any reason, this is not practicable, such appeals against interim orders would be disposed of within a period of a month.
In cases referred to above, necessary documents would be kept ready by the counsel to enable the Court to dispose of the appeal against interlocutory matter at the first hearing itself.
