Section 16 in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006
16. Procedure for filing cases in High Court.
- (i) Prayer for stay/interim relief may be made in the main petition memo and separate application need not be filed.(ii)The petition shall contain brief synopsis of the case with list of dates and the point involved in the case.(iii)A single set of petition, reply, rejoinder etc. as the case may be, may by filed in Single Bench cases. Additional set of petition, reply etc., shall be filed in DB cases for use of second Hon'ble Judge.(iv)In Special Appeals, the basic petition, replies etc. as well as copies of documents on which the parties seek to reply in support of their case and also documents referred to in the judgment under appeal shall be annexed as part of the paper-book. The office shall keep the record of the case (giving rise the appeal) in the file of the appeal as and when the same is listed for admission or hearing.(v)The petition, reply, rejoinder etc., as the case may be, shall be properly indexed and paginated by the counsel. Brief description of the documents enclosed as annexures shall also be mentioned in the index giving reference to the pages at which they appear in the petition, reply etc.(vi)Replies, rejoinders and other affidavits, similarly, shall be arranged serially and kept in the same folder as part of the paper-book, called Part A. These replies, rejoinders etc. shall be paginated by the office and given running page numbers.(vii)If the paper-book becomes bulky, supplementary petitions/replies affidavits etc. may be kept in another folder as Volume II or Volume III as may be required.(viii)Miscellaneous applications (similarly indexed and paginated) shall be kept in another folder called Part B. Service returns in any form may also be kept in the same folder.(ix)Neither second typed set nor typed copy of the zerox of the original need be filed unless the zerox copy is faint or otherwise not legible, or otherwise directed by the Bench.(x)The Vakalatnama shall mention the Bar Council registration number of the concerned advocate(s).
