Section 119(7) in Rules of the High Court of Judicature for Rajasthan, 1952
(7)Copies prepared under this Rule shall contain the following additional information, namely:-(i)the names of Advocates appearing in the case on both sides:(ii)the names of Judges delivering the judgment of the Court: and(iii)full designation of the lower court along with the date of its judgment or order.Such additional information shall be sent to the Superintendent of the Copying Department by the Superintendent of the Judicial Department along with the judgment.
