Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 723] [Entire Act] State of Rajasthan - Subsection Section 723(2) in Rules of the High Court of Judicature for Rajasthan, 1952 (2)The application may be ex parte, but the Judge may adjourn consideration thereof and direct notice to be given to such person or persons as he may think fit.
