Section 68 in Rules of the High Court of Judicature for Rajasthan, 1952
68. Certain applications to be laid before the Chief Justice for orders.
- An application for the exhibiting of the hearing of a case or for the removal of a case to be tried and determined by the Court under section 17 of the Rajasthan High Court Ordinance shall be laid before the Chief Justice for orders.[68A. Business in Chambers. - The powers of the Court in relation to the following matters may be exercised by a Single Judge sitting in Chambers, namely:-(1)Applications for leave to compromise or discontinue an appeal in forma pauperies.(2)[x x x] for intervention in a writ, appeal or other proceeding.[x x x] [Clauses (3). (4) & (5) deleted by No. G.S.R. 78, dated 16-8-1976 ; published in Rajasthan Gazetted part IV-c dated 2-9-76, p. 80.]
