Section 183 in Rules of the High Court of Judicature for Rajasthan, 1952
183. Application for copying and typing to be made within the prescribed period.
(1)The appellant shall apply for the copying and typing of necessary papers within the prescribed time.(2)The respondent shall apply for the copying and typing of the memorandum of cross-objection and where an appeal has been dismissed under the next following Rule, also for the copying and typing of the papers mentioned in clauses (a) to (d) of rule 176 within the prescribed time.(3)Except as provided in rule 211, the cost of copying and typing any paper other than the necessary papers or the memorandum of cross-objection shall not be taxed as costs and the hearing of the appeal shall not be deferred unless the unless the application for the copying and typing of such paper was made within the prescribed time. A part may either include such paper in the application under sub-rule (1) or (2) or make a separate application for the purpose within the prescribed time.
