Section 525(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)In the High Court all petitions shall be presented and applications made, in the first instance, to the Registrar. Proceedings shall be taken under the direction of the Judge, unless the Registrar is empowered to dispose of the matter, in which case, they shall be taken under the direction of the Registrar.
