Section 65 in Rules of the High Court of Judicature for Rajasthan, 1952
65. Subsequent application on the same subject to be heard by the same Bench.
- No application to the same effect or with the same object, as a previous application upon which a Bench has passed any order other than an order of reference to another Judge or Judges, shall, except by way of appeal, ordinarily be heard by any other Bench.The application when presented by or on behalf of the person by whom or on whose behalf such previous application was made, shall give the necessary particulars of such previous application, the nature and the date of the order passed thereon and the name or names of the Judge or Judges by whom such order was passed.
