Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 13B in Rajasthan Case Flow Management Rules, 2006

13B. Writ Appeals against interim orders of the Single Judge would invariably be disposed of early and, at any rate, within a period of thirty days from the first hearing. Before Writ Appeals against final orders in Writ Petitions arc heard, brief written submissions must be filed by both parties within such time as may be fixed by the Court.