Section 873(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)(a)the name and address of the applicant,(b)whether the applicant is a party to the case, which the paper of which a copy is sought, relates,(c)whether the application is an ordinary or an urgent one,(d)whether the copy is to be sent by post,(e)full particulars of the paper of which a copy is sought and the record in which it is contained mentioning in the case of an appeal, revision or reference, the Court in which the case under appeal or revision was decided or from which reference was received,(f)whether the case has been finally disposed of and the date of decision or final order, if any, and(g)when the applicant is not a party to the proceeding, the purpose for which the copy is sought.
