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State of Rajasthan - Section
Section 125 in Rules of the High Court of Judicature for Rajasthan, 1952
125. General heading of memorandum of appeal or application.
- Every memorandum of appeal or objection and every application, other than an application made in any case pending in the Court, shall be in the language of the Court and shall bear the general heading,-'In the High Court of Judicature for Rajasthan,'and shall have written on it immediately below the heading, the following namely:-| (a) | in the case of a memorandum of appeal or objection orapplication for review or revision. | the description such as 'First Appeal'Execution First Appeal','First Appeal from Order', Second Appeal' 'Execution SecondAppeal', 'Second appeal from order', 'Special Appeal', 'CivilRevision', or 'application for Review', as the case may befollowed by the section and the Act or the Rule under which it isfiled and the words:- |
| 'No. of (year): and | ||
| (b) | in the case of other applications. | 'Civil Miscellaneous Case No. of (years)' followed by thesection and the section & the Act or the Rule under which itis filed. |