Section 137 in Rules of the High Court of Judicature for Rajasthan, 1952
137. Affidavit in reply.
- Any person opposing the grant of an application or showing cause against a rule may bring before the Court any facts or circumstances not contained in the application or affidavit of the other party, by an affidavit containing in the form of a narrative, the material facts and circumstances on which he relies.
