Section 889 in Rules of the High Court of Judicature for Rajasthan, 1952
889. Rejection of application.
- If for any reason the copy applied for cannot be given, the application shall be rejected. The copy folios and stamps shall be returned to the applicant after taking his signature in the appropriate column of the Register of Applications and he shall be informed of the reason why the copy cannot be given, if the application is received by post, the information shall be given to the applicant and the copy, folios and stamps returned to him by unpaid post. If, however, any postage stamps have been filed with the application under rule 874, they may be used for the purpose. A note thereof shall be made in the remarks column of the Register of Applications.
