183. Procedure for sending requisition out of Rajasthan.
- A requisition under Order XIII, Rule 10 of the Code, a record pertaining to, and in the custody of a High Court, other than the Rajasthan High Court, or pertaining to, and in the custody of, a Court subordinate to such other High Court, shall be transmitted through the Rajasthan High Court at Jodhpur and shall be accompanied by a copy of the affidavit required under the provision together with a duly certified translation into English, if such affidavit be not in Hindi. Such requisition shall be forwarded to the High Court with a forwarding letter clearly indicating the suit, appeal or proceeding in which the record is required.
