Section 318(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)On receipt of such petition of appeal or application for revision, the office shall examine it and endorse thereon a report containing as nearly as may be the particulars required under rule 308 and the Registrar shall thereafter submit it to a Judge for orders. If the case is one which cannot be dealt with by a Judge sitting singly, the orders passed by the Judge shall be laid before another Judge for concurrence before they are issued. If the Judge does not dismiss the appeal or revision summarily and orders notice to be issued, the procedure prescribed for appeals and revisions presented in Court shall as nearly as may be, be followed.
