Section 157 in Rules of the High Court of Judicature for Rajasthan, 1952
157. Counsel to be informed of defect.
(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.(2)Time for filing objection to office report. - If the office report is contested, such Advocate shall file his objection within seven days and the objection along with the report shall be listed immediately for orders before the Registrar. If the Registrar allows the objection, he shall proceed to deal with such appeal or objection, [or petition] [Substituted by No. 3/SRO, dated 5-9-1972.] as if it has been reported reported to have been reported to be in order.(3)If the office report is not contested or no objection is filed within the aforesaid period or if an objection is filed and rejected by the Registrar, the defect shall be removed within two weeks from the day on which the report was shown to such Advocate or the day on which the objection was rejected, as the case may be, or within such further time [not exceeding a total period of three months] [Added and Substituted, by No. 3/SRO, dated 5-9-1972.] as the Registrar may allow. If such defect is not removed within such time, the memorandum. [or petition, as the case may be] [Added and Substituted, by No. 3/SRO, dated 5-9-1972.] shall be listed for rejection before the Court and shall be rejected unless the Court on a written application supported by an affidavit deems fit to grant further time for the removal of such defect:Provided that no order passed under provisions of this Rule shall be deemed to extend the period of limitation.
