Section 809G in Rules of the High Court of Judicature for Rajasthan, 1952
809G. Reference under section 72(b).
- Where the Registrar makes a reference to the High Court under section 72(b) of the Act, he shall give notice of that fact to the parties concerned. After the Registrar has filed the reference, the Deputy Registrar (Judicial) shall fix a date for the hearing of the same and shall put it on the list of the Judge on such date for disposal. The Registrar shall give seven days notice of the day so fixed to the parties concerned.
