Section 64 in Rules of the High Court of Judicature for Rajasthan, 1952
64. Application for review.
- An application for the review of a Judgment shall be presented to the Registrar who shall endorse thereon the date when it is presented and lay the same as early as possible before the Judge or Judges by whom such Judgment was delivered with an office report as to limitation and sufficiency of court-fees. if such Judge or Judges or any one or more of such Judges be no longer attached to the Court, or all, or one of them, are or is precluded, by absence or other cause for a period of six months next after the application, from considering the decree or order to which the application refers, the application shall be laid before the Chief Justice, who shall with due regard to the provisions of rule 5 of Order XLVII of the Code, arrange for a Bench for the hearing and disposal of such application.
