Section 5B in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
5B. Procedure on grant of interim orders.
- If an interim order is granted at the first hearing by the Court, the respondents would have the option of moving appropriate applications for vacating the interim order even before the returnable date indicated in the notice and if such an application is filed, it will be listed as soon as possible even before the returnable date.If the Court passes an ad-interim ex-parte order, and if the reply is filed by the respondents and if, without good reasons, the appellant fails to file the rejoinder, Court will consider whether it is a fit case for the vacating the stay or interim order and list and case for that purpose. The appellant may waive his right to file his rejoinder and in that case such choice will be conveyed to the court on or before the date fixed for filing of rejoinder. On communication of such option by the appellant, the pleadings in the matter will be deemed to be complete.
