Section 194(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)It shall be open to the party aggrieved by an order of the Registrar excluding any paper to provide for the use of the judges at the time of hearing, typed or printed copies, certified to be correct by the Advocate of the party supplying them, of such excluded papers on which he relies, after previously serving such copies on the opposite party. Copies shall be served on the opposite party and filed in Court within a week of the first appearance of the case in the list of ready cases. In such case it shall be in the discretion of the Judges hearing the appeal to take such evidence into consideration or not.
