Section 247G in Rules of the High Court of Judicature for Rajasthan, 1952
247G.
. On the date fixed for appearance of the respondent, the respondent shall be supplied with a copy of the paper book filed by the appellant and shall be required to intimate in writing on the next working day, if he wants to file a supplementary paper book containing such other evidence, oral or documentary, or other papers, as he may wish to refer to. In case he gives this intimation, he shall file three typed copies of the supplementary paper book within 14 days of the intimation referred to above.
