Section 252 in Rules of the High Court of Judicature for Rajasthan, 1952
252. Notice.
- On the plaintiff complying with the requirements of the next preceding Rule, notice shall be issued to the defendant to appear and answer the claim on a date to be specified therein. Such notice shall also direct that if he wishes to put up a defence, he shall file his written statement together with a list of all documents in his possession or power or upon which he intends to reply in support of his case at least ten days before the date fixed and that in case of delay, he may be liable to pay the costs of any adjournment that may be necessitated thereby.
