Section 159(3) in Rules of the High Court of Judicature for Rajasthan, 1952
(3)Where an appeal, petition or application is expected to be lodge, or has been lodged but is pending admission, any person claiming a right to appear before the Court on the hearing of such appeal, petition or application may lodge a caveat in the matter thereof, and shall thereupon be entitled to receive from the Registrar notice of the lodging of the appeal, petition or application at the time of the lodging of the caveat such appeal, petition or application has not yet been lodged, and if and when the appeal, petition or application has been lodged, to require the appellant, petitioner or applicant to serve him with copy of the appeal, petition or application and to furnish him at his own expense, with copies of any papers lodged by the appellant, petitioner or applicant, in support of his appeal, petition or application. The caveator shall forthwith after lodging his caveat, give notice thereof to the appellant, petitioner or applicant, as the case may be, if the appeal, petition or application has been lodged.
