Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 507 in Rules of the High Court of Judicature for Rajasthan, 1952

507. Issue of notice.

- The Bench may, in a case in which notice has not already been issued under rule 506 after giving an opportunity to the applicant to be heard either reject the application or direct that notice thereof be served upon the opposite party calling upon it to appear and show cause why the application should not be granted.