Section 723(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Applications under section 164 or section 165 of the Act or under rule 724, as the case may be, shall be made by petition verified by affidavit. Upon the filing of such an application the Registrar shall give such orders and directions as the nature of the case may require and shall fix a date for hearing.
