Section 74 in Rules of the High Court of Judicature for Rajasthan, 1952
74. Part-heard cases.
- A case which remains part-heard at the end of the day shall, unless otherwise ordered by the Judge or Judges concerned, be placed first after miscellaneous cases, if any. in the Day's List for the day on which such Judge or Judges next sit. Every part-heard case entered in the Day's list may be proceeded with whether any Advocate appearing in the case is present or not:Provided that if any part-heard case cannot be heard for more than two months on account of the absence of any Judge or Judges constituting the Bench, the Chief Justice may order such part heard case to be laid before any other Judge or Judges to be heard afresh.
