Section 8 in Rules of the High Court of Judicature for Rajasthan, 1952
8. Return of memorandum of appeal for amendment.
- The Registrar may return for amendment any memorandum of appeal under rule 3(1) of Order XLI of the Code. When a memorandum of appeal has been so amended, he shall sign the amendment. The duties of the Register under this Rule shall be deemed to be of a quasi-judicial nature and his orders shall be subject to revision by the Court on application by the aggrieved party made within a period of two months or such further time, as the Court may allow from the date of the order complained of.
