Section 325(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)If within two weeks of the receipt of such reference, no appearance is put in on behalf of any party, the papers shall be submitted to a Judge in Chambers for orders. Where appearance is put in on behalf of any party before the case is laid before a Judge in Chambers, the case shall be listed in Court for orders.
