Section 61A in Rules of the High Court of Judicature for Rajasthan, 1952
61A. Opinion when equally divided.
- If the Judges constituting a Bench are equally divided in opinion as to the decision to be given on any point, and the case cannot be disposed of in accordance with section 36 of the Rajasthan High Court Ordinance, 1949, the Judges shall state the point upon which they differ and the case shall then be heard upon that point by one or more of the other Judges and the point shall be decided according to the opinion of the majority of the Judges who have heard the case including those who have first heard it.
