Section 340 in Rules of the High Court of Judicature for Rajasthan, 1952
340. Printing paper-book to be sent to Supreme Court.
- As soon as intimation is received of the filing of an appeal in the Supreme Court under Article 134(l)(a) and (b), or of the grant by the Supreme Court of special leave to appeal in any case, orAs soon as leave to appeal to the Supreme Court is granted in any case by the High Court, the record in the case shall be arranged to be printed in accordance with the Rules of the Supreme Court, and the required number of copies of the printed record shall be despatched to the Registrar of the Supreme Court within the period prescribed by the Supreme Court Rules.
