Section 8B in Rajasthan Case Flow Management Rules, 2006
8B. Appeals to Division Bench from Judgment of Single Judge of Court [Letter Patent Appeals) (LPA) or similar appeals under High Court Acts]. - An appeal to a Division Bench from judgment of a Single Judge may lie in the following cases:
(a)Appeals from interlocutory orders of the Single Judge in original jurisdiction matters including writs;(b)Appeals from final judgment of a Single Judge in original jurisdiction;(c)Other appeals permitted by any law to a Division Bench.
