Section 139 in Rules of the High Court of Judicature for Rajasthan, 1952
139. Affidavit in an application for stay.
- The affidavit accompanying an application for stay of execution of or proceedings under a decree or order shall contain such of the following particulars, as may be material to such application, namely:-(a)the date of the decree or order:(b)the particulars and nature of the suit to which the proceedings relate and the court to which the stay order is to be communicated:(c)the date of the order for sale, if any:(d)the date fixed for the sale, if any:(e)the grounds upon winch the stay is sought: and(f)where stay is sought under rule 5(i) of Order XLI of the Code, the facts necessary to satisfy the Court as to the matters mentioned in sub-rule (3) of that rule.
