Section 3B in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
3B. Fixation of time limits in interlocutory matters.
- Whenever notice is issued by the appellate Court in interlocutory matters, the notice would indicate the date by which the reply would be filed. The rejoinder, if any, would be filed within four weeks of receipt of the reply. If there are more parties than one who are Respondents, each one of the respondent would comply with the requirement within the time limit and the rejoinder may be filed within four weeks from the receipt of the last reply.
