Section 247B in Rules of the High Court of Judicature for Rajasthan, 1952
247B.
. The appellant shall, with the memorandum of appeal, file an affidavit setting out the present address of the respondent where he can be served. The memo shall also be accompanied by postal envelopes bearing requisite postage stamps to enable service to be effected on the respondent by registered post acknowledgment due.
