Section 378(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)Sub-rules (5), (6), (8), (9). (10), (11) & (12) of rule 375 shall apply, so far as may be, to addresses for service filed under the preceding sub-rule.] [Added by No. 2/SRO, dated 31-3-1975; published in Rajasthan Gazette part IV-C, dated 29-5-75, p. 80.][379. Application to be heard at least eight clear days after service of notice. - (1) Unless the court otherwise directs, the party on whom a notice is served under rule 376 shall file a written statement, reply or affidavit within a period of [four] [Added by No. 2/SRO, dated 28-8-1972; published in Rajasthan Gazette part IV-C, dated 11-1-73.] months from the date of service of the notice, and shall also file along with it a written acknowledgment from the opposite party or his counsel of his having received a copy thereof:Provided that instead of filing the written acknowledgment mentioned above, the party may while filing a written statement, reply or affidavit apply to the Deputy Registrar, to have its copy served on the applicant or his counsel.
