Section 2B in Rajasthan Case Flow Management Rules, 2006
2B. Service of Notice of First Appeal. - Whenever an appeal is filed, the Registry shall ensure that a copy of the memorandum of the appeal has been filed in the High Court and that simultaneously an advance notice has been given by the counsel for the party who is proposing to file the appeal to the counsel for the opposite party who appeared in the Court so as to enable the respondents to appear if they so choose, even at the first hearing stage.
