Section 84 in Rules of the High Court of Judicature for Rajasthan, 1952
84. Inspection of record of a case on the Day's List.
- Except with the permission of the Bench or the Bench Reader, no Advocate shall be allowed access to the record of a case in the Day's List of a Bench before the case is called on for hearing. During the progress of the arguments in the case, any of the parties. Advocates may have access to the record when it is not being actually referred to or examined by the Bench.[84A. Ascertainment of time for arguments from the Counsel of parties. - (1) At any time before or as soon as after the commencement of arguments, whether at the stage of admission, orders or final hearing of a case, as may be feasible, the Court may ascertain from the Counsel of each part to be heard, the time which the Counsel's arguments on the matter are likely to take. The Court may then fix the time for the arguments of each party or each Counsel. The Counsel may be permitted to supplement the oral arguments by written submission, but will not be allowed to exceed the time so fixed, unless the Court itself considers it necessary, or desires that he should do so in any matter requiring further elucidation by oral arguments.(2)The time so fixed, may be incorporated in the order sheet.] [Added by No. 1/SRO., dated 19-8-1982; published in Rajasthan Gazetted part I, dated 26-8-82, p. 91.].
