Section 211 in Rules of the High Court of Judicature for Rajasthan, 1952
211. Additional evidence and finding under Order XLI, rule 25 of the Code.
- Where on a reference made under rule 25 of Order XLI of the Code, additional evidence has been taken by the court from whose decree the appeal is preferred, any party to the appeal may obtain from the Deputy Registrar on an application accompanied by the requisite initial deposit an estimate cost of copying and typing such evidence together with the findings of such a court. He may thereafter pay such estimated amount to the cashier and apply to the Registrar for an order for the copying and typing of such evidence and findings. Such application shall be made within thirty days of the notice or receipt of the findings and the evidence of such further time as the Registrar may, for sufficient cause shown, allow. The Registrar may grant the application directing at the same time that the hearing of the appeal be deferred until such evidence and findings have been copied andtyped.
