Section 213 in Rules of the High Court of Judicature for Rajasthan, 1952
213. Court may order for translation, copying and typing.
- Notwithstanding anything contained in these Rules, the Bench hearing the appeal may. on the application of any party to the appeal and subject to such terms as may seem to it to be just, make an order for the translation, copying and typing, at the cost of the party making the application if it is satisfied that the application is a reasonable one and that the party making it has made it without undue delay and not for the purpose of delaying the hearing of the appeal. Such cost shall not be cost in the cause.
