Section 745G in Rules of the High Court of Judicature for Rajasthan, 1952
745G.
After the petition is presented, the party or Advocate shall attend the office on the third day from the date of the presentation or any other date, fixed by the Registrar, to remove objections, if any. The petitioner shall furnish his address (preferably in Jodhpur) where any communication may be addressed to or served on him.
