Section 350 in Rules of the High Court of Judicature for Rajasthan, 1952
350. Adjournment on request by Government Advocate.
- In special cases if the Government Advocate is not ready or needs instructions from the District Magistrate or some other authority or requires the attendance of some officer to instruct him at the time of hearing, he may apply to the Registrar that the case may not be listed for a specified period or that a particular date be fixed for its hearing. The Registrar may thereafter fix a date after consulting the Advocate for other party.
