Section 136(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)The following applications shall be accompanied by an affidavit setting out in the form of a narrative, the material facts and circumstances including names and dates, where necessary, on which the applicant relies, namely:-(i)an application for review made on the ground of the discovery of new and important matter or evidence or any other sufficient reason:(ii)an application for stay of execution or proceedings:(iii)an application for the vacating of an order for stay:(iv)an application for security, including an application under rules 6 or 10 of Order XLI of the Code:(v)an application of attachment before judgment or injunction or any other application under Order XXXVIII or XXXIX of the Code:(vi)an application for the appointment or discharge of a receiver:(vii)an application for the re-admission or restoration of an appeal or application dismissed for default of appearance or for want of prosecution or for the setting aside of an ex parte decree:(viii)an application for substitution of parties including an application under rule 3(1) or 4 of Order XXII of the Code or for a note to be made on the record that the legal representative of a deceased party is already on the record or that a party has died without leaving any legal representative:(ix)an application for the appointment or removal, of a guardian ad litem or next friend:(x)an application under rule 12. 13. 14 or 15 of Order XXXII of the Code:(xi)an application for the transfer of a case including an application under section 22 of the Code;(xii)an application praying that a person be punished for contempt of Court:(xiii)an application by way of complaint against a legal practitioner:(xiv)an application under section 5 of the Indian Limitation Art, 1963:(xv)an application for the setting aside of an abatement:(xvi)any other application setting out facts on the basis of which an order is sought: and(xvii)any application which is required by these Rules or by any other law to be supported by an affidavit.
