Section 7A(v) in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
(v)Extension of further time under Order 8 Rule 9 read with Section 148 CPC may be allowed if it was needed to be given for the circumstances which are exceptional, occasioned by reasons beyond the control of the party and grave injustice would be occasioned if the time was not extended. Costs may be imposed and affidavit or documents in support of the grounds pleaded by the party for extension of time may be demanded depending on the facts and circumstances of the given case.
