Section 78 in Rules of the High Court of Judicature for Rajasthan, 1952
78. Adjournment on party's application.
- In civil cases, except where an adjournment is made with the consent of the parties or where from insufficiency or want of notice a party has not been able to prepare itself for the hearing of the case, the Court while granting ail adjournment may direct the party applying for such adjournment to pay to the opponent or his Advocate such costs as the Court may consider reasonable.
