Section 14B in Rajasthan Case Flow Management Rules, 2006
14B. Second Appeal. - Even at the stage of admission, the question of law with a brief synopsis and written submissions on each of the propositions would be filed so as to enable the Court to consider whether there is a substantial question of law. Wherever the Court is inclined to entertain the appeal, apart from normal procedure for service as per rules, advance notice will be given to the counsel who had appeared in the first appeal letter Court. The notice would required the respondents to file their written submissions within a period of eight weeks from service of notice. Efforts would be made to complete the hearing of the Second. Appeals within a period of six months.
