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State of Rajasthan - Section

Section 69 in Rules of the High Court of Judicature for Rajasthan, 1952

69. Orders-sheet.

(1)As soon as an appeal or application which may be registered and numbered as a separate case under rule 125 of Chapter IX or reference is received, an order-sheet in the prescribed form shall be attached thereto, there shall be one order-sheet for every case.
(2)When an appeal or application is presented in Court or before the Registrar the first entry on the order-sheet shall be made by the Reader concerned. In the case of a reference it shall be made by the clerk concerned.
(3)The entry shall indicate the date on which the appeal or application was presented or the reference received in the office. It shall also record the order, if any, passed on that date.