Section 818X in Rules of the High Court of Judicature for Rajasthan, 1952
818X.
Appeals under section 72(2) of the Copyright Act. 1957 shall be governed mutatis mutandis by the Rules of Court, 1952 and by the provisions of Order XL1 of the Code of Civil Procedure and for such purpose such appeals shall be deemed to be appeals from orders and shall be heard by a Division Bench.
