Section 393 in Rules of the High Court of Judicature for Rajasthan, 1952
393. No security for respondent's costs where appeal is by Government.
- No security for the costs of the respondent shall be required where the Government is the appellant to the Supreme Court.[394. Application for preparation of record and estimate.- When the certificate for leave to appeal to the Supreme Court has been granted, the petitioner, shall take necessary steps for preparation of record as provided in rules 14 to 28, Order XV of the Supreme Court Rules, 1966.] [Inserted by Notification dated 16-11-1966.][395 to 399. Deleted ] [Rr. 395 to 399 omitted by No. 6/SRO, dated 16-11-1966; published in Rajasthan Gazette part IV-C, Ordinary, dated 23-2-67.][400. Translation of papers. - (1) Where the proceedings from which the appeal to the Supreme Court arises were had in this Court or the Courts below in a language other than English, the Registrar shall within three months from the date of the service on the respondent of the notice of petition of appeal transmit to the Supreme Court in triplicate, a transcript in English of the record proper of the appeal to be laid before the Supreme Court, one copy of which shall be duly authenticated.(2)Unless otherwise ordered by the Supreme Court, the Registrar shall thereafter transmit to the Supreme Court at the expense of the appellant the original record of the case] [Substituted by No. 6/SRO, dated 16-11-1966; published in Rajasthan Gazette part IV-C, Ordinary, dated 23-2-67.].[401 to 412. Deleted] [Rr. 401 to 412 deleted by No. 6/SRO, dated 16-11-1966; published in Rajasthan Gazette part IV-C, Ordinary, dated 23-2-67.][412A. Rules for preparation of Record. -When the record of the case is desired to be prepared in this Court, the provisions contained in this Court, the provisions contained in rules 14 to 28 Order XV of the Supreme Court Rules, 1966 shall apply mutatis mutandis] [Substituted by No. 6/SRO, dated 16-11-1966; published in Rajasthan Gazette part IV-C, Ordinary, dated 23-2-67.].Section B-Criminal Cases
