Section 10 in Rules of the High Court of Judicature for Rajasthan, 1952
10. Additional powers.
- The Chief Justice may by order authorise the Registrar or any other officer-(a)to admit a memorandum of appeal from the decree or order of a Subordinate Civil Court and determine whether notice shall be issued at once to the other party or the appeal shall be put for hearing under rule 11 of Order XLI of the Code or otherwise before the Court;(b)to dispose of contested application for impleading the legal representative of a deceased party:(c)to receive and dispose of an application for the withdrawal of an appeal or for a consent decree or order;(d)to receive and dispose of an application for the return of a document; or(e)to receive and dispose of an application under sub-rule(l) of rule 5 or rules, 6, 8 or 10 of Order XLI of the Code;(f)to admit a petition of an appeal from the decision of a subordinate Criminal court other than an appeal under section 417 or under section 420 of Criminal Procedure Code and determine whether notice under section 422 of Criminal Procedure Code shall be issued at once or the appeal shall be put for hearing and orders under section 421 of the Code;(g)to dispose of applications under rules 219, 323, 324, 325 and 243 and applications under rule 68 for expediting for the hearing of a case.(h)[ to dispose of applications striking out or adding party.] [Added by Notification No. G.S.R. 78, dated 16-8-1976; published in Rajasthan Gazette part IV-C, dated 2-9-76, p. 80.](i)to dispose of applications for enlargement or abridgment of time except where the time is fixed by the Court and except for condonation of delay in presentation of appeals.(j)to dispose of all applications for directions regarding the preparation of record in an appeal, petition or other proceeding.(k)to dispose of all matters relating to service of summons, notices and other process upon the parties including applications for substituting service.The Registrar or any other officer authorised under this Rules may adjourn any of the above matters to Court.Where an officer other than the Registrar has been authorised under this Rule, the Registrar may exercise his function in his absence.In the absence of the Registrar where he has been authorised under this Rule or where an officer other than the Registrar has been so authorised in the absence of both, a motion relating to any of the above matters may be made in Court and all such matters may be listed before the Court for disposal.Any order passed by the Registrar or any other officer under clause (b) or (c) of this Rule shall be subject to revision by the Court on application made by the aggrieved party within a period of two months or such further times as the Court may allow from the date of the order complained of
