Section 135 in Rules of the High Court of Judicature for Rajasthan, 1952
135. Memorandum of appeal or objection or application to be accompanied by copies thereof.
(1)Every memorandum of appeal or objection and every application shall be accompanied by typed copies as under:-(i)two extra copies in a Division Bench case, and one extra copy in every other case,(ii)as many further copies as there may be parties to be served,(iii)one extra copy [in addition to (i) & (ii) above] [Substituted by No. 6/SRO, dated 1-6-1965, published in Rajasthan Gazetted part IV-V, dated 17-6-65.] in cases of appeals or writs from orders of the Election Tribunals for transmission to the Election Commission.It shall be deemed to be sufficient compliance with this rule, if the person presenting the memorandum or application gives a written undertaking to supply copies mentioned in clause (ii) above within three days of its admission.(iv)[ Two extra typed copies of judgment or order appealed against in a Division Bench case.] [Inserted by No. 4/SRO, dated 2-4-1965, published Rajasthan Gazetted part IV-C, dated 20-5-65.](2)If the requisite copies are not supplied within such time or within such further time as may, for sufficient cause shown, be allowed by the Registrar, the memorandum or application shall be listed for rejection before the Court.(3)No order shall issue from the Court on such memorandum or application until the required copies have been supplied.
