Section 9A in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
9A.
The Court concerned will give calling in all the cases listed on particular day in order to confirm whether counsel are ready, whether the parties are present or whether various steps in the suit or proceedings has been taken and give date in routine matters for compliance with the order of the court and will prepare a list of the cases which are found ready for disposal by the Court. A separate list of other cases where an order prescribing the consequences of default or where pre-empty order or an order as to caused is required to be passed on judicial side, may be placed before the Court, will be prepared and put up before the Presiding Officer. These proceedings shall be conducted after completion of the judicial work.
