Section 6A(a) in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
(a)Wherever notice is issued in a suit, the notice would indicate that the code prescribes a maximum of 30 days for filing written statement (which for special reasons may be extended upto 90 days) and, thereafter, the defendants may prepare the written statement expeditiously and the matter will be listed for that purpose on the expiry of eight weeks from the date of issue of notice (so that it can be a definite date). After the written statement is filed, the replication (if any, proposed and permitted), would be filed within six weeks of receipt of the written statement. If there are more than one defendant, each one of the defendant would comply with this requirement within the time limit.
