Section 163 in Rules of the High Court of Judicature for Rajasthan, 1952
163. Issue of notice and requisition for record.
- Where an order has been made directing notice of an appeal, revision or reference to issue, the office shall take immediate steps to cause notice thereof to be served on such persons, as are indicated in rule 17 i arid shall also give notice thereof to the Court from whose decree or order t he appeal or revision has been presented or by which the reference has been made. The office shall, if not directed otherwise, also send a requisition to such Court asking it to transmit within ten days of the receipt of such requisition all material papers of the case or. if so directed, a part thereof unless such record has already been received.
