Section 227 in Rules of the High Court of Judicature for Rajasthan, 1952
227. Paper book to be prepared in every case.
- In every case listed for hearing before a bench consisting of more than one Judge, a paper book shall be prepared for the use of the Judges hearing it except in cases coming up for hearing under rule 11 of Order XLI of the Code or for summary hearing under rule 111 of Chapter VIII or in the case of an application which is not required under these Rules to be registered and numbered, as a separate case or in any other case, if so ordered.Where an application which has not been registered and numbered as a separate case, is listed for hearing before a Bench consisting of more than one Judge copies of applications and affidavits supplied by the parties shall be stiched together for the use of the Judges constituting the Bench.
