Section 181 in Rules of the High Court of Judicature for Rajasthan, 1952
181. Notice of receipt of record.
(1)The Deputy Registrar shall, as soon as possible after the record in a First Appeal has been received, exhibit a notice of its receipt in the Day's List on two consecutive working days:Provided that in the case of an appeal which may be summarily determined under rule 111 of Chapter VIII, no such notice shall be exhibited until the time for the making of an application for its summary disposal has expired or. where an application for such summary disposal has been made, unless such application has been rejected.(2)The Deputy Registrar shall keep a record of the dates on which such notice was exhibited in the Day's List.(3)The Deputy Registrar shall also cause to be exhibited on the notice board for thirty consecutive days commencing from the date when the notice was first exhibited in the Day's List, a notice stating that the record has been received.
