Section 6A(c) in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
(c)In every summon/notice to be issued by the Court, it would be indicated specifically that the summon/notice concerned is for settlement of issues only or for the final disposal of the suit. Prior to issuance of summons, the Presiding Officer shall examine the suit in view of the provisions contained in Order 5 Rule 5 of CPC. The Presiding Officer shall ordinarily take recourse to all the provisions of Rule 9 Order 5 of the CPC so that the service of the notice/summon is complete as expeditiously as possible.
