Section 387 in Rules of the High Court of Judicature for Rajasthan, 1952
387. Contents of petitions.
- The petition shall contain a brief statement of the case and the grounds of appeal.In a case falling under section 110 of the Code or Article 133(1) of the Constitution, it shall clearly state how it fulfills the requirements of law, as regards the amount or value of the subject-matter or how it is otherwise a fit case for appeal to the Supreme Court.In a case falling under Article 132(1) of the Constitution, it shall state how a substantial question of law as to the interpretation of the Constitution is involved.In a case falling under Article 135, it shall state how an appeal lies to the Supreme Court.It shall not be necessary to file a copy of the judgment, decree or final order with a petition under this rule.[388. Limitation. - Article 132 of the First Schedule-Part I of the Third Division of the Limitation Act (Act No. 36 of 1963) shall subject to provisions of any law for the time being in force, also apply to a petition for a certificate under Article 132(1), 133(1) or 135 of the Constitution] [Substituted by No. 6/SRo, dated 1-6-1965, published in Rajasthan Gazette Part IV-C, dated 17-6-65.],
