Section 159(4) in Rules of the High Court of Judicature for Rajasthan, 1952
(4)Where a caveat has been lodged as aforesaid, notice of the hearing of the appeal, petition or application shall be given to caveator, but a caveator shall not be entitled to costs of the appeal, petition or application unless the Court otherwise orders.] [Added by No. No. Gen/XV (a) 6/72/1052, dated 20-9-1972, published in Rajasthan Gazetted part IV-C, dated 28-12-72, p. 708 (42)]
