Section 879 in Rules of the High Court of Judicature for Rajasthan, 1952
879. Copy of deposition which is being recorded before the Court.
- Where an application is made for the copy of a deposition which is being recorded before the Court, the Deputy Registrar shall refer it to the Bench concerned for orders.If the application is granted, the ordinary procedure shall be followed except that only such portion of the deposition shall each day be given to the head Copyist as may reasonably be expected to be copied out during the day, At the close of the day the Head Copyist shall return it to the Bench Reader concerned.In the case of an urgent application, if the Court so directs such copy may be prepared by the judgment clerk by whom the deposition is taken down in short hand and shall be issued by the Head Copyist after he has compared it with the original. At the request of the applicant uncertified copies of such deposition may be issued without such comparison by the Head Copyist to avoid delay.
