Section 171 in Rules of the High Court of Judicature for Rajasthan, 1952
171. Persons to whom notice shall go.
- Unless otherwise ordered:-(a)notice of an appeal shall be issued to respondents and proposed respondents:(b)notice of an application in revision shall be issued to all opposite parties or proposed opposite parties;(c)notice of a reference shall be issued to all parties to the case:(d)notice of an interlocutory application shall be issued to all parties to the case other than the applicant provided that no notice or such application shall be Issued to a person who has not filed a registered address and who is not represented in this Court by an Advocate:(e)notice of an application for appointment of a guardian shall also be issued to-(i)the proposed guardian:(ii)the minor, if he not less than ten years of age, and(iii)the natural guardian of the minor:(f)notice of an application for removal of a guardian shall also be issued to-(i)the guardian sought to be removed,(ii)the proposed guardian, and(iii)the minor, if he is not less than ten years of age:(g)notice of an application for the transfer of a case shall be issued to all parties to the proceeding sought to be transferred, other than the applicant:(h)no notice of any proceeding, relating to a Supreme Court appeal shall be issued to any person who is not proposed to be made a respondent to such appeal:(i)no notice of an application for stay of execution shall be issued to any judgment debtor: and(j)no notice of an application for injunction shall be issued to any person other than the person sought to be restrained.
