Section 376 in Rules of the High Court of Judicature for Rajasthan, 1952
376. Notice.
- If the Court does not find sufficient reason to admit the application, it may reject it. Where the application vs not so rejected, notice thereof shall toe served on all persons directly affected by it. Where the application relates to any proceeding in or before a Court and the object is either to compel the Court or an officer thereof to do any act in relation to such proceeding or to quash them or any order made therein, notice thereof shall also be served on such Court or officer as well as the other parties such proceeding, and where any objection is taken with respect to the conduct of a Judge, also on the Judge.
