Section 215 in Rules of the High Court of Judicature for Rajasthan, 1952
215. Objection to copying and typing of unnecessary evidence.
- Any party to an appeal may. before the appeal is called on for hearing, or where a reference has been made under rule 25 of Order XLI of the Code, before the hearing of the appeal after the receipt of findings from the court below, file an objection before the Registrar that the copying and typing of any evidence has been unnecessarily procured by any other party to the appeal. Such objection shall be laid before the Court by the Registrar alongwith his report and Court may consider it while considering the question of costs in the appeal.
