Section 102 in Rules of the High Court of Judicature for Rajasthan, 1952
102. Evidence recorded by another Judge.
- Except as provided by law where at any stage of the hearing of a suit or proceeding, any Judge or Judges, constituting the Bench are replaced by another Judge or Judges such Judge or Judges may deal with any evidence taken under these Rules as if such evidence had been taken under their direction and supervision and proceed with the suit or proceeding from the stage at which it may be when the cases is taken up by them.Section F-Issue of Commission
