Section 157(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)If a memorandum of appeal or objection [or petition] [Substituted by No. 3/SRO, dated 5-9-1972.] presented under rule 154 is reported to be defective in any way, the office report shall be shown without delay to the Advocate of the appellant or objector. [or petition] [Substituted by No. 3/SRO, dated 5-9-1972.] as the case may be and the latter shall initial it at once in token of his having been informed of such defect.
