Section 19 in The Rajasthan Revenue Courts Manual, 1956
19. Opposite party to be given copies of written statements etc.
- The party filing any of the following papers in a case shall file a written acknowledgment from the opposite party or his counsel of having received a copy thereof and also of the affidavit if any accompanying such paper and on default the court shall cause a copy to be furnished immediately or served as soon as possible on such opposite party or his counsel at the cost of the party filing the paper :-(i)a written statement,(ii)an objection to the execution of a decree, or order.(iii)an application for amendments of any pleading,(iv)an application for appointment of a receiver or a Commissioner,(v)an application for amendment of a decree,(vi)an application for remitting or setting aside an award and an objection to an award, and(vii)an application for the grant of a temporary injunction:Provided that the Presiding Officer if he is of the opinion that a copy of any other paper should be supplied to the opposite party may pass such orders about copy being furnished to the opposite party as he deems fit.
