Section 126 in Rules of the High Court of Judicature for Rajasthan, 1952
126. General heading of application in a pending case.
- Every application made in a case pending in the Court shall be in the language of the Court and shall state the section and the Act or the Rule under which it is made. It shall bear the general heading:-'In the High Court of Judicature for Rajasthan'.and shall have written on it immediately below such heading the following, namely:-'Civil Miscellaneous Application No,...........of...........in.........(here state particulars of the pending case).'
