Section 172 in Rules of the High Court of Judicature for Rajasthan, 1952
172. Service of notice.
- The provisions of Order V of the Code shall apply to the service of notice in all proceeding in this Court:Provided that-(a)where a party is represented by an Advocate, notice of any proceeding in the case shall, unless ordered otherwise, be served on such Advocate:(b)notice to a person residing in a presidency town or notice of an interlocutory application may be sent by registered post:(c)where the Registrar or the Courts directs that a notice be served in a particulars manner, it shall, notwithstanding anything contained in this Rule, he served in such manner.
