Section 205 in Rules of the High Court of Judicature for Rajasthan, 1952
205. Dismissal of appeal on abatement of order for copying and typing.
- Immediately on the abatement of an order for copying and typing on an application under sub-rule (1) or (2) of rule 183, the appeal or the cross objection, as the case may be, shall be listed for dismissal before the court and shall be dismissed:Provided that if the Court is, on an application having been made supported by an affidavit, satisfied that there was reasonable cause for default, it may order that the appeal or the cross objection, as the case may be, shall stand dismissed unless the payment is made within such further time as it may deem fit to allow:Provided further that if payment is made in accordance with such conditional order of the Court the abatement of the order for copying and typing shall be deemed to have been set aside.
