Section 68B(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)The Judge in Chambers may at any time to adjourn any matter and lay the same before the Court.] [Rules 68-A & 68-B added by No. G.S.R. 81 (42), dated 29-11-1973 ; published in Rajasthan Gazetted part iv-c, p. 135.]
