Section 510 in Rules of the High Court of Judicature for Rajasthan, 1952
510. Advocates to accept service of notice.
- Advocates for the parties shall be bound to accept service on behalf of the party represented by them of any notice issued by the Court or the Appellate Tribunal, as the case may be, until the case has been finally disposed of.Any change of Advocates appearing for a party shall immediately be notified by it to the Court, the Appellate Tribunal and the opposite party
