Section 206 in Rules of the High Court of Judicature for Rajasthan, 1952
206. Insufficiency of amount deposited and its consequences.
- Where it appears at any time that the amount deposited by any party for preparation of paper book is not or will not be sufficient to cover the actual cost incurred or to he incurred in it, the Deputy Registrar shall call upon the party concerned to make good the deficiency, and if such deficiency is not made good within thirty days from the date of demand or within such further time as the Registrar may for sufficient cause shown allow, the following consequences shall follow, namely:-(a)No further copying and typing shall be done in pursuance to such application.(b)Where the deficiency is due from the applicant and is in respect of an application under sub-rule (1) of rule 183 or an application made under any other rule but represents an amount already spent or for the payment of which liability has already been incurred by the office, the appeal shall be listed for dismissal and shall be dismissed unless the Court for sufficient cause shown directs that it shall stand dismissed on the requisite payment not being made within such further time as it may deem fit to allow.(c)Where the deficiency is due from the respondent and is in respect of an application under sub-rule (2) of rule 183 or an application made under any other rule hut represents an amount already spent or for the payment of which liability has already been incurred by the office.(i)the cross-objection, if any, shall be listed for dismissal before the Court and shall be dismissed unless the Court for sufficient cause shown directs that it shall stand dismissed on the requisite payment not being made within such further time as it may deem fit to allow: and(ii)the appeal shall thereafter be heard ex parte against him.(d)Where any deficiency remains due from a party, it shall not be entitled to recover as costs any expenses incurred by it on account of copying and typing done in pursuance to the application to which the deficiency relates, whatever may be the result of the appeal.
