Section 157(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)Time for filing objection to office report. - If the office report is contested, such Advocate shall file his objection within seven days and the objection along with the report shall be listed immediately for orders before the Registrar. If the Registrar allows the objection, he shall proceed to deal with such appeal or objection, [or petition] [Substituted by No. 3/SRO, dated 5-9-1972.] as if it has been reported reported to have been reported to be in order.
