Section 377 in Rules of the High Court of Judicature for Rajasthan, 1952
377. Notice to person not already served.
- If at the hearing of the application, the Court is of opinion that any person who ought to have been served, with notice of the application has not been so served, the Court may order that notice may also be served on such person and adjourn the hearing upon such terms if any, as the Court may consider proper.Every notice under this or the next preceding Rule shall be accompanied by copies of the application and the affidavit, such copies being supplied by the applicant.
