Section 182 in Rules of the High Court of Judicature for Rajasthan, 1952
182. Time allowed for making application for paper book.
- The following times are prescribed for the making of an application for paper book, namely:-(a)for an application by the appellant, thirty days from the date when notice of the receipt of record is first published in the Day's List and exhibited on the notice board:(b)for an application by the respondent, thirty days from the date when he is served with notice of the appeal, or ten days from the date fixed for entering appearance or ten days from the date on which the appellant files his first application for paper book whichever is the latest:(c)for an application by the respondent where an appeal is dismissed for want of prosecution but the cross objection subsist, thirty days from the date on which the appeal is so dismissed:Provided that where no application for paper book has been made within the prescribed time, the Registrar may, on an application made in this behalf, if satisfied by affidavit, or otherwise that an application for paper book could not be made within the prescribed time, grant further time for the making of such application or, if an application for paper book has already been made, condone the delay in the making of such application. Such an application shall be deemed to have been made within the prescribed time.
