Section 389 in Rules of the High Court of Judicature for Rajasthan, 1952
389. Notices.
(1)In connection with Supreme Court appeals, the following notices shall be issued, namely-(a)notice of petition for a certificate;(b)notice of lodgment of appeal in the Supreme Court];No other notice shall be necessary unless expressly provided for in these Rules or ordered by the Court.(2)In all cases where a party has appeared by an Advocate, service of notice on such Advocate shall be deemed to be sufficient service.(3)No process fee shall be levied in the case of a notice under clause (b) or (c) of sub-rule (1), where it may be served upon an Advocate.(4)[ As soon as notice under clause (b) is served a certificate as to the date or dates on which the said notice was served, shall be sent to the Supreme Court] [Substituted, by Notification. dated 16-11-1966.].[390 to 392. Deleted.] [390 to 392 deleted by Notification dated 16-11-1966.]
