13. [ Work on holidays. [Substituted by Notification No. 1140/VII-Nyaya-2-2017-84G)-2017, dated 4.8.2017]
- Except with the consent of parties, no suit, case or appeal shall be heard on a day declared holidays for the subordinate courts.Provided that on a day declared holiday for the subordinate courts, a court shall not refuse to do any act or make any order urgently required or which may with propriety be done or made out of court.]
