Section 159(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)[ Unless a caveat as provided in sub-rule (3) has been lodged by the other parties who appeared in the court below, such appeals, petitions and applications shall be heard ex-parte, but the Court, if it thinks fit, may direct issue of notice to the respondent, and adjourn the hearing of the appeal, petition or application, as the case may be:Provided that where an appeal petition or application has been filed beyond the period of limitation prescribed therefore and is accompanied by an application for condonation of delay, the Court shall not condone the delay without notice to the respondent.
