Section 173(b) in Rules of the High Court of Judicature for Rajasthan, 1952
(b)be accompanied by a statement signed by the Advocate stating.(i)that such record, register or document was before the lower court and that in his opinion the summoning thereof is necessary for supporting or opposing the appeal or other proceeding in which the application is made, or(ii)that the record, register or document was before the lower court and and giving reasons why it is necessary to summon it: and
