Section 154 in Rules of the High Court of Judicature for Rajasthan, 1952
154. Presentation of petition and memoranda of appeals, etc.
- Memoranda of appeal memoranda of objection under Order XLI, rules 22 and 26, Code of Civil Procedure, and petitions, shall be presented to the official appointed for the purpose by the Registrar who shall immediately fix a date not more than a week ahead. On that date, the party filing the memorandum or petition, or his counsel, should attend in office to ascertain progress of the matter. The official concerned shall in the interval examine the memorandum or petition with a view to seeing whether it is in order, properly stamped and within time and submit the result in the prescribed form to the Registrar.[154A. Acknowledgment Receipt. - Petitioner/applicant may, if he wishes, attach to and present with his petition/appilication/P.F. and notices/Vakalatnama/Power of Attorney or Memo of Appearance or any miscellaneous application, an acknowledgment receipt in Form No. 11 of Appendix I Part II of Rajasthan High Court Rues. If this is done, the receipt shall be signed in token of the receipt of the petition/application etc. by the receiving clerk/official appointed for the purpose and returned to the petitioner/applicant without any delay.] [Inserted by No. Gen/XV(a) 1/88/2763; dated 24-9-1997; publilshed in Rajasthan Gazette dated 27-10-97.]
