Section 76 in Rules of the High Court of Judicature for Rajasthan, 1952
76. Cases may be disposed of on date fixed, if notices served.
- If on the day fixed for the hearing of any case or other matter, it appears that the requisite notices have been duly served, such case or other matter may be disposed of by the Court on that day. But if it is not disposed of on that day, no further notice of the date of hearing other than an entry in the Day's List on the day on which it is to be heard. shall be necessary.
