Section 1B in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
1B. Service of Notice of Appeal.
- Whenever an appeal is filed, the appellate court will ensure that a copy of the memorandum of the appeal has been filed in the subordinate court and that simultaneously an advance notice has been given by the counsel for the party who is proposing to file the appeal to the counsel for the opposite party who appeared in the subordinate court so as to enable the respondents to appear if they so choose, even at the first hearing stage.
