Section 7B in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
7B. Costs.
- In case, any adjournment is sought and the same is granted to any of the parties at any stage of the proceedings of the appellate court, costs would invariably follow the event and reasons must be assigned by the court, if no cost is awarded.If any of the parties is found to have unreasonably protracted the proceedings exemplary costs may also be imposed after taking into account the costs that may have been imposed at the time of adjournments.
