Section 136 in Rules of the High Court of Judicature for Rajasthan, 1952
136. Affidavits to accompany certain applications.
(1)The following applications shall be accompanied by an affidavit setting out in the form of a narrative, the material facts and circumstances including names and dates, where necessary, on which the applicant relies, namely:-(i)an application for review made on the ground of the discovery of new and important matter or evidence or any other sufficient reason:(ii)an application for stay of execution or proceedings:(iii)an application for the vacating of an order for stay:(iv)an application for security, including an application under rules 6 or 10 of Order XLI of the Code:(v)an application of attachment before judgment or injunction or any other application under Order XXXVIII or XXXIX of the Code:(vi)an application for the appointment or discharge of a receiver:(vii)an application for the re-admission or restoration of an appeal or application dismissed for default of appearance or for want of prosecution or for the setting aside of an ex parte decree:(viii)an application for substitution of parties including an application under rule 3(1) or 4 of Order XXII of the Code or for a note to be made on the record that the legal representative of a deceased party is already on the record or that a party has died without leaving any legal representative:(ix)an application for the appointment or removal, of a guardian ad litem or next friend:(x)an application under rule 12. 13. 14 or 15 of Order XXXII of the Code:(xi)an application for the transfer of a case including an application under section 22 of the Code;(xii)an application praying that a person be punished for contempt of Court:(xiii)an application by way of complaint against a legal practitioner:(xiv)an application under section 5 of the Indian Limitation Art, 1963:(xv)an application for the setting aside of an abatement:(xvi)any other application setting out facts on the basis of which an order is sought: and(xvii)any application which is required by these Rules or by any other law to be supported by an affidavit.(2)The Court or the Registrar may call for an affidavit in any other matter coming up before it or him
