Section 512 in Rules of the High Court of Judicature for Rajasthan, 1952
512. Form of reference by the Appellate Tribunal.
- The statement of a case referred to the Court by the Appellate Tribunal shall, so far as may be, be divided into paragraphs numbered consecutively and shall indicate the precise question of law arising in the case and concisely state such facts, as may be necessary to enable the Court to decide it. It shall also contain references to all such documents, as may be necessary to enable the Court to decide the question and shall be accompanied by copies of the documents or relevant extracts therefrom.The statement may include more than one question of law arising in a case.
