Section 375(12) in Rules of the High Court of Judicature for Rajasthan, 1952
(12)Nothing in the proceeding sub-rules shall prejudice the court's power from directing the service of a notice or process in any other manner, as it may think fit to do.][375A. Applications for a rule nisi. - Unless otherwise ordered by 'the Court, all applications for a rule nisi shall be made ex-parte in the first instance before the Court, on such day or days and at such time or times as is fixed by the Court:Provided that an application for a rule nisi involving revenue law shall not be moved, unless the Judge otherwise directs, serving a forty eight hours prior notice also with a copy of the application under Article 226 of the Constitution proposed to be moved on the administrative Head of the Department concerned with the administration of the revenue law.] [Added by No. 2/SRO, dated 31-3-1975; published in Rajasthan Gazette part IV-C, dated 29-5-75, p. 80.]
