Section 268 in Rules of the High Court of Judicature for Rajasthan, 1952
268. Extra-ordinary civil jurisdiction.
- The Rules contained in this Chapter with respect to the trial of suits instituted in this Court, shall, so far as may be, also apply to-(1)any suit removed from any Court subject to the superintendence of the Court to be tried and determined by it in the exercise of its Extraordinary Original Civil Jurisdiction; and(2)any suit and other original proceeding withdrawn from a subordinate court under Article 228 of the Constitution:Provided that any such suit or proceeding shall unless otherwise ordered proceed from the stage at which it was before it was so removed or withdrawn.
