Section 310 in Rules of the High Court of Judicature for Rajasthan, 1952
310. Admission or dismissal of an application or petition.
- The Bench hearing the petition or application may-(i)in the case of a petition of appeal make an order admitting it and directing notice to be Issued: and(ii)in the case of an application for revision or other application dismiss it or direct notice to be issued or pass such other order, as it may deem fit:Provided that nothing contained in this rule shall preclude the Bench from dismissing any petition of appeal under section 421 of the Code of Criminal Procedure 1898. or require notice of an application to be issued where notice of such application has already been served upon the other party or his Advocate.
