Section 118 in Rules of the High Court of Judicature for Rajasthan, 1952
118. Information on application by party.
- A party to a pending case or proceeding may obtain information with respect to such case or proceeding by means of a written application. A fee of four annas for every question asked shall be paid in court-fee Iables affixed to the said application.The questions asked must be of a simple admitting of a short answer and in no circumstances shall the right conferred by this Rule be so exercised as to be a substitute for obtaining more detailed information by an application for copy.An application under this Rule shall also be presented and dealt with, so far as may be. in the manner provided in the next preceding Rule except that the Superintendent concerned shall supply the necessary information, if possible, the same day in case the application is presented in the fore noon and the next day in case it is presented in the after-noon.Section K-Approved Law Journals
