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State of Rajasthan - Section

Section 161 in Rules of the High Court of Judicature for Rajasthan, 1952

161. Petition for expedition disposal.

- If a party desires any particular petition or application to be disposed of expeditiously, he should present a separate stamped petition in that behalf and the urgent petition or application will thereupon be placed by the Registrar before the Court, as early as possible.