Section 82 in Rules of the High Court of Judicature for Rajasthan, 1952
82. Advocate's application for postponement of his cases.
(1)the Chief Justice may on the application of an Advocate postpone his cases for such tune as he may deem proper, if he is satisfied that such postponement is necessary on account of a marriage, death or illness or any other unavoidable or urgent reason.(2)An application under this Rule shall be accompanied by a list of cases desired to be postponed specifying the occasion or occasions, if any. when such case was previously postponed under this Rule. It shall also indicate the cases in which the date of nearing has been fixed by a Bench. If any omission or inaccuracy in this regard is discovered in the application later, it may result in the order of postponement being withdrawn forthwith.
