Section 223(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)An application made under this rule for the preparation of a Paper Book out of Court should invariably be accompanied by a list paper proposed to be included in the Paper Book. At the same time the applicant should serve a copy of the application together with the list upon the opposite party so that the opposite party may be in a position to know the papers proposed to be included and file his own list of papers, if any. In case of any disagreement between the parties as to the lists of papers to be included in the Paper Book, the Registrar shall settle the same in the presence of the parties or their counsel.
