Section 210 in Rules of the High Court of Judicature for Rajasthan, 1952
210. Application by another party after abatement of order for copying and typing.
- Where an order for copying and typing made on an application under rule 183 has abated, any party other than the party on whose application such order has been made, may on an application made within thirty days of the date of such abatement obtain from the Deputy Registrar an estimate of the cost of copying and typing any papers covered by the said order and thereafter present an application for the copying of such papers. The Registrar may thereupon order that if the applicant pays the estimated cost of such copying and typing with ten days of the making of the order, such papers be copied and typed and that, subject to any further orders, the appeal be not heard until such papers have been copied and typed. For the purpose of taxation of costs such application shall be deemed to be an application made within the prescribed time.
