Section 2 in Case Flow Management Rules 2006 in the Subordinate Courts
2. Once in two months, the registry/administrative staff of each Court will prepare a report as to the stage and progress of the case and place the report before the Court. When the matters are listed on each day, the Judge concerned may take such decision as he may deem fit in the presence of the counsel/ parties in regard to each case for removing any obstacles in the service of summons and completion of the pleadings etc. with a view to make the case ready for disposal.
