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State of Rajasthan - Section

Section 117 in Rules of the High Court of Judicature for Rajasthan, 1952

117. Information on application.

(1)Any person desirous of ascertaining the serial number and date of institution or other registered particulars respecting a case or proceeding, shall present or send by post to the Registrar a written application bearing a court-fee lable of the value of 75 naya Paisa giving the best particulars he can as to the year of institution and the names of parties. The Registrar shall forward such applications to the Superintendent of the Department concerned, who shall have the application marked with a serial number and return it with the necessary information, if obtainable, to the applicant within three days from the date of the application or earlier, if possible. If such information cannot be given within the aforesaid period, the Superintendent shall on the expiry of the said period report to the Registrar the cause of non compliance and specify the date when it would be possible for such information to be supplied. The application shall be sent back to the applicant and the information given to him when he returns it to the Registrar after such date.
(2)Where the applicant desires that the information be sent to him by post, he shall attach to his application a postage stamp of the requisite value or a prepaid post card to enable the reply to be sent to him by post.
(3)A printed copy of this Rule in Hindi shall be posted on the notice board in a conspicuous place in the Court house.
(4)Superintendent of the Department concerned shall maintain a register of applications made under this Rule in the form given below:-Applications for Information under Chapter VIII, Rule 117
S. No. Date Name of applicant Description of case
       
No. of questions asked Value of court-fee labels affixed Date of return of application Remarks