Section 744 in Rules of the High Court of Judicature for Rajasthan, 1952
744. Admission of appeals.
(a)Applications referred to in the sub-rule (g) of rule 743, together with the memorandum of appeal in question and appeals which have been accepted by the Registrar being within time shall be placed for admission before a Division Bench constituted by the Chief Justice and composed of not less than two Judges, being Judges other than the Judges by whom the original trial was held.(b)Application for bail in appeal. - Applications for bail shall ordinarily be made to the Appellate Court at the time of admission.(c)Application for notes of evidence. - Upon admission of an appeal the appellant shall apply with due diligence for a certified copy of the notes of evidence and of the requisite documentary exhibits, and shall pay the usual charges, unless the Registrar in his discretion thinks fit to dispense with such payment in whole or in part. Certified copies of the notices of evidence or of the documentary exhibits shall not be supplied before admission of an appeal except with the leave of the trial Judge.(d)Paper book to be prepared by appellants. - Appeal paper books shall be prepared by the appellant and shall be printed except where such printing is dispensed with by the Appellate Court in which case the appeal paper books shall be type written.(e)Contents of paper books. - The appeal paper shall contain the following papers arranged in two parts in the same volume where practicable in the following order;-
