Section 181(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)The Deputy Registrar shall, as soon as possible after the record in a First Appeal has been received, exhibit a notice of its receipt in the Day's List on two consecutive working days:Provided that in the case of an appeal which may be summarily determined under rule 111 of Chapter VIII, no such notice shall be exhibited until the time for the making of an application for its summary disposal has expired or. where an application for such summary disposal has been made, unless such application has been rejected.
