Section 25 in Rules of the High Court of Judicature for Rajasthan, 1952
25. Effect of a Judge not expressing his opinion within three days on urgent paper.
- When a Judge does not write his opinion within three days from the date when he receives any urgent papers sent to him for opinion he shall be deemed to have declined to express any opinion on the matter.[26. Papers to be submitted to the Chief justice after circulation. - After any papers have been circulated for opinion, they shall be submitted again to the Chief Justice, who shall examine the matter and issue orders in accordance with Rule 19] [Substituted by No. 7/S.R.O. dated 20-12-1966; published in Rajasthan Gazette part IV-C, Ordinary, dated 12-1-67.].
