Section 116 in The Rajasthan Revenue Courts Manual, 1956
116. Priority in cases to which Soldiers, Sailors or Airmen are parties.
- No case in which witnesses are present shall he allowed to stand out of its place in the list except for special reasons to be recorded by the Presiding Officer under his hand :Provided that, every court shall bring to a hearing without regard to the order in which they may have been filed, all suits in which an officer, soldier, sailor or airman or person who may have obtained leave of absence from the Army. Navy or Air Force, may be a party, and shall decide such suits as speedily as may be convenient and consistent with the due administration of justice
