Section 132 in Rules of the High Court of Judicature for Rajasthan, 1952
132. Documents to accompany memorandum of appeal or revision application.
(1)Every memorandum of appeal or application for revision shall be accompanied by:-(a)a copy of the decree or formal or order against which the appeal or application is directed;(b)a copy of the judgment upon which such decree or formal order is founded:(c)a copy of the judgment of the Court of first instance where the appeal or application is directed against an appellate decree or order:(d)in the case of a memorandum of appeal which is filed after the expiry of the period of limitation, an application supported by an affidavit, for extension of the period of limitation under section 5 of the Indian Limitation Act 1963:Provided that if the copies of the judgments referred to above are hand written, they shall further be accompanied by uncertified typed copies:Provided that the Court may for sufficient cause shown dispense with a copy of the formal order under clause (a) or a copy of the judgment under clause (b) or (c).(2)[ No certified copy of judgment or order shall be required to be accompanied with any application or proceeding except otherwise specifically provided in these Rules] [Inserted by No. G.S.R. 106, dated 20-12-1986; Published in Rajasthan Gazetted part 4 (Ga) (I), dated 5-3-87, p. 285.].
