Section 190(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)If any party fails to remove the defects pointed out by the Editor in the description of any paper other than a paper mentioned in clause (a) to (g) or (i) of Rule 176 at the time when the Editor brings the defects to his notice or within such further time as the Editor shall delete such paper from the application under his signature giving his reasons for such deletion and shall give notice thereof to the other party. The other party shall in such cases have the right to apply for the copying and typing of such paper within two weeks of the date of receipt of such notice. Such application shall be deemed to have been made within the prescribed time.
