Section 316 in Rules of the High Court of Judicature for Rajasthan, 1952
316. Issue of notices.
- If an appeal is not dismissed summarily, a day shall be fixed for its hearing and notices in the prescribed form shall be issued.In the case of an application for revision or other application, such date shall be fixed and notices issued, if the application is not rejected and an order directing the issue of notice is made.After notices have been issued in appeal or revision, the record shall sent for unless otherwise ordered.In the case of an appeal under section 476-B of the Code of Criminal Procedure, 1898, the record of the case out of which the proceedings under appeal arose, shall also be sent for unless otherwise ordered.
