Section 194 in Rules of the High Court of Judicature for Rajasthan, 1952
194. Typed copies of excluded papers may be filed.
(1)It shall be open to the party aggrieved by an order of the Registrar excluding any paper to provide for the use of the judges at the time of hearing, typed or printed copies, certified to be correct by the Advocate of the party supplying them, of such excluded papers on which he relies, after previously serving such copies on the opposite party. Copies shall be served on the opposite party and filed in Court within a week of the first appearance of the case in the list of ready cases. In such case it shall be in the discretion of the Judges hearing the appeal to take such evidence into consideration or not.(2)Subject to the provisions of sub-rule (1), no paper which does not form part of the paper book shall be referred to at the hearing by any party, without the special permission of the bench hearing the appeal, provided that in all cases the party has supplied for the use of the Judges at the time of hearing typed or printed copies certified to be correct by the Advocate of the party supplying them and has also previously served such copies on the opposite party in the manner stated in sub-rule (1).
