Section 6B in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
6B. Filing of Written submissions.
- Both the appellants and the respondents will be required to submit their written submissions two weeks before the commencement of the arguments in the appeal. The cause list would indicate if written submissions have been filed or not. Wherever they have not been filed, the Court must insist on their being filed within a particular period to be fixed by the Court and each party must serve a copy thereof on the opposite side before the date of commencement of arguments. The parties in the matter will not be allowed to file any reply to each other's written submissions.
