Section 173(c) in Rules of the High Court of Judicature for Rajasthan, 1952
(c)contain all such particulars as may be necessary to enable such record, register or document to be summoned, including:-(i)the name of the Court or the office from where the record register or document is to be summoned:(ii)the description of such record, register or document:(iii)in the case of a register or document, the language in which such register or document is written and the date and the year, if any, which it bears:(iv)in the case of a register or document forming part of any record, the date on which such register or document. was filed and a description of such record including the date of decision, if any, and(v)where the record desired to be summoned is the record of a decided case, the date when the case was decided:
