Section 327(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Appeal-Where an appeal has not been dismissed summarily a notice of the time and place at which such appeal will be heard, shall be given to-(i)the appellant or his Advocate or where the State is the appellant, to the Government Advocate, and(ii)where the State is not the appellant, to the Government Advocate and where the State is the appellant, to the respondents as also to the Court appealed from.
