Section 82(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)An application under this Rule shall be accompanied by a list of cases desired to be postponed specifying the occasion or occasions, if any. when such case was previously postponed under this Rule. It shall also indicate the cases in which the date of nearing has been fixed by a Bench. If any omission or inaccuracy in this regard is discovered in the application later, it may result in the order of postponement being withdrawn forthwith.
