Section 145 in Rules of the High Court of Judicature for Rajasthan, 1952
145. Defective application or memorandum of appeal or objection may not be received.
-No application or memorandum of appeal or objection shall be received, if it is not in the proper form or is not accompanied by the necessary documents:Provided that the Registrar may receive it and for sufficient cause shown, grant such time as he may consider proper for supplying such documents or removing such defects: andProvided further that nothing done under the first proviso shall have the effect of extending the period of limitation in the case of a memorandum of appeal where the copy of the judgment or decree or formal order is not filed within the prescribed time.If the required documents are not supplied or the defects are not removed within the time allowed by the Registrar, the application or memorandum of appeal shall be listed for rejection before the Court.
