Section 800 in Rules of the High Court of Judicature for Rajasthan, 1952
800. Entering appearance of a person showing cause against decree nisi being made absolute.
(1)Any person other than the officer appointed under section 17A of the Indian Divorce Act, 1869, wishing to show cause against a decree nisi being made absolute may after obtaining the leave of the Court enter an appearance in the proceeding in which the said decree was pronounced, and at the same time file an affidavit setting forth the facts upon which he relies.(2)A certified copy of the affidavit shall thereafter be served upon the party in whose favour the said decree was pronounced or his Advocate and such party may within a time to be fixed by the Court file an affidavit in answer. The person showing cause against the said decree being made absolute may, within a further time to be so fixed, file an affidavit in reply thereto.
