Section 164 in Rules of the High Court of Judicature for Rajasthan, 1952
164. When record not to be summoned at once.
- Where a record is required from a Subordinate Court in an appeal or revision from an interlocutory order while proceedings in the case are pending in that Court, it shall not be sent for at. once and only information of the fact that all material papers in the case would be sent, for when actually required shall be sent, and that. Court shall submit the record immediately on receipt of intimation that the appeal or revision is ready for hearing.In case such record is requisitioned at the special request of a party it shall be sent back to the Court concerned! as soon as possible and recalled only when the appeal or revision is ready for hearing.A case shall not be listed for hearing before the expiry of two months after the receipt of the record under this and the next preceding Rule.
