Section 10A in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
10A. In matters of interim orders.
(a)If an interim order is granted at the first hearing by the Court, the defendants would have the option of moving appropriate application for vacating the interim order even before the returnable date indicated in the notice and if an application is filed, it will be listed as soon as possible even before the returnable date.(b)If the Court passes an ad-interim ex-parte order in an interlocutory application, and the reply by the defendants is filed, and, if, thereafter the plaintiff fails to file the rejoinder (if any) without good reason for the delay, the Court has to consider whether the stay or interim order passed by the Court would be vacated and will list the case with that purpose. This is meant to prevent parties taking adjournment with a view to have undue benefit of the ad-interim orders. The plaintiff may, if he so chooses, also waive his right to file a rejoinder. A communication of option by the plaintiff not to file a rejoinder, made to the Court will be deemed to be the completion of pleadings in the interlocutory application.(c)In all matters of Interlocutory applications, no adjournment would be ordinarily granted and reasons are to be assigned for each adjournment.In all cases where an injunction has been granted without giving notice to the opposite party the provisions of Rule 3A Order 39 CPC providing for disposal of application for injunction within 30 days would be complied with.
