Section 184 in Rules of the High Court of Judicature for Rajasthan, 1952
184. Appeal or cross-objection to be dismissed if no application made within the prescribed time.
- Where the appellant fails to make an application as required by sub-rule (1) of rule 183 or the respondent fails to make an application as required by sub- rule (2) of that rule, or the appellant or the respondent fails to make the necessary correction in the description or any paper mentioned in clauses (a) to (g) or (i), as the case may be, of rule 176 when so required by the Editor, the appeal or the cross- objection as the case may be. shall be listed for dismissal before the Court and shall be dismissed unless on an application in writing made in this behalf, the Court for sufficient cause shown grants further time for the making of such application or correction. An application for copying and typing made within the time so allowed by the Court shall be deemed to have been made within the prescribed time.
