Section 378 in Rules of the High Court of Judicature for Rajasthan, 1952
378. Conditions as to costs or giving of security before issue of notice.
- The Court may, before issuing notice of the application, impose upon applicant such terms as to costs or the giving of security as, it may think fit.[378A. Registered address of the respondent. - (1) Every respondent, except the State of Rajasthan and the Union Government, who appears, shall on or before the date fixed in the notice the process served on him, file in Court a memorandum giving his address for service and, if he fails to do so his defence, if any shall be liable to be struck out and he shall be placed in the same position as. if he had not defended. In this respect the Court may act suo motu or on the application of any party for an order to such effect, and the Court may make such order as it thinks just.(2)Sub-rules (5), (6), (8), (9). (10), (11) & (12) of rule 375 shall apply, so far as may be, to addresses for service filed under the preceding sub-rule.] [Added by No. 2/SRO, dated 31-3-1975; published in Rajasthan Gazette part IV-C, dated 29-5-75, p. 80.][379. Application to be heard at least eight clear days after service of notice. - (1) Unless the court otherwise directs, the party on whom a notice is served under rule 376 shall file a written statement, reply or affidavit within a period of [four] [Added by No. 2/SRO, dated 28-8-1972; published in Rajasthan Gazette part IV-C, dated 11-1-73.] months from the date of service of the notice, and shall also file along with it a written acknowledgment from the opposite party or his counsel of his having received a copy thereof:Provided that instead of filing the written acknowledgment mentioned above, the party may while filing a written statement, reply or affidavit apply to the Deputy Registrar, to have its copy served on the applicant or his counsel.(2)Unless the Court otherwise directs, an application referred to in rule 375 shall be heard at least [five] [Substituted by No. 4/SRO, dated 31-7-1974; published in Rajasthan Gazette part IV-C, dated 22-8-74.] clear months after the service of the notice issued under rule 376.] [Substituted by No. 5/SRO, dated 5-3-1971, published in Rajasthan Gazette part IV-C, dated 29-4-71. p. 71.]
