Section 156 in Rules of the High Court of Judicature for Rajasthan, 1952
156. Dispensing with the production of copy of judgment.
- If it is desired that a copy of any judgment or formal order required to be filed along with a memorandum of appeal [operation] [Added by No. 3/SRO, dated 5-9-1972.] present under [Rule 154] [Added by No. Gen/XV (a) 6/72/1052, dated 20-9-1972, published in Rajasthan part IV-C, dated 28-12-72, p. 708 (42).] be dispensed with a note to effect shall be made on the memorandum. [or petition as the case may be] [Added by No. Gen/XV (a) 6/72/1052, dated 20-9-1972, published in Rajasthan part IV-C, dated 28-12-72, p. 708 (42).]. If no such note is made a subsequent request for that purpose shall note has been made, the Registrar shall pass suitable order.If such copy [or petition] [Substituted, by No. 3/SRO, dated 5-9-1972.] is not dispensed with, the period between the day on which the appeal [or petition] [Substituted, by No. 3/SRO, dated 5-9-1972.] was presented and the day on which the order is made shall not be excluded in computing the period of limitation for the appeal [or petition] [Substituted. by No. 3/SRO, dated 5-9-1972.] unless the Court on an application received under section 5 of the Limitation Act otherwise direct, but if the copy is dispensed with, the appeal [or petition] [Substituted, by No. 3/SRO, dated 5-9-1972.] shall he deemed to have been duly presented on the day on which it was filed.
