Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 506 in Rules of the High Court of Judicature for Rajasthan, 1952

506. Application to be heard by a Division Bench specially constituted.

- Unless otherwise ordered by the Chief Justice, the Registrar shall direct that application be laid before a Division Bench. The Registrar shall at the same time, if so directed by the Chief Justice, cause notice of the application to be served upon the opposite party calling upon it to appear and show cause why the application should not be granted.