Section 816 in Rules of the High Court of Judicature for Rajasthan, 1952
816. Date of hearing.
- On the case being numbered, the Registrar shall fix a date for the hearing of the case and shall cause notice to be issued under section 21(2) of the Act in the form prescribed in Part V of Appendix A. A date of hearing shall be so fixed that there will be an interval of not less than 15 days between the date of service of notice and the date of hearing.
