Section 24 in Rules of the High Court of Judicature for Rajasthan, 1952
24. Procedure for circulation.
- So far as convenient, papers for circulation shall be sent by the Registrar to the Judges [x x x] [Omitted by No. 7/S.R.O. dated 20-12-1966; published in Rajasthan Gazette part IV-C, Ordinary, dated 12-1-67.] in their order of seniority, commencing with the junior Judge. The Registrar or the Deputy Registrar shall, so far as practicable, obtain from each Judge such papers within three days from the date when the same are sent to him. The Registrar or the Deputy Registrar shall endorse on the papers the date when they were sent to, and the date when they were received back from each Judge. It shall not be necessary to send papers to any Judge who is not for the time being in Jodhpur [x x x] [Omitted by No. 7/S.R.O. dated 20-12-1966; published in Rajasthan Gazette part IV-C, Ordinary, dated 12-1-67.].
