Section 260 in Rules of the High Court of Judicature for Rajasthan, 1952
260. Summoning of witness.
- An application for the issue of summonses to witnesses may be made by a party to the suit, or by his Advocate. Summonses shall be on the printed form which shall be filled up by the applicant, the date of appearance and the date of the summons being left blank. The date fixed for appearance shall be inserted by the office and the summons shall be dated and signed by an officer of the Court.The Registrar may direct that in any particular case, all the entries in the form be made by the office.
