Section 91(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Where the Court has passed an other that the parties shall pay their own costs or that no costs be allowed or an order to the same effect or has passed no order as to costs, no sum shall be entered on taxation in respect of Advocates fees except such sum as may have been ordered to be paid by a party irrespective of the result of the case.
