Section 11A in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
11A.
After the completion of admission and denial thereof, of documents by the parties, the suit shall be listed before the Court for examination of parties under Order X of the Civil Procedure Code. A joint statement of admitted facts will be filed before the said date. The Court will thereafter, follow the procedure prescribed under the Alternative Dispute Resolution and Mediation Rules, 2002.
