Section 141(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)The affidavit accompanying an application for the readmission of an appeal or application dismissed for default of appearance. State the circumstances in which such default was made, and whether or not the party concerned had, previous to such dismissal, engaged an advocate to conduct such appeal or application. If an advocate had been so engaged: the affidavit shall further State, on the personal knowledge of the deponent and not merely on his information and belief, the name of such advocate, the date when he was engaged, the amount of fee agreed to be paid and whether full feehad been paid to him before the date of such dismissal.
