Section 559 in Rules of the High Court of Judicature for Rajasthan, 1952
559. Notice of intention to appear at hearing.
- A person who intends to appear at the hearing of the petition shall leave with or send by registered post to, the petitioner, or his Advocate, notice of such intention signed by him or by his Advocate. Such notice shall be served or if sent by registered post, shall be posted in time to reach the addressee not latter than two clear days before the day appointed for the hearing of the petition. No person who has failed to comply with this rule, shall be allowed to appear at the hearing of the petition without the leave of the Judge. Such notice shall be in the prescribed form.
