Section 6B in Rajasthan Case Flow Management Rules, 2006
6B. After the written submissions are filed, (with due service of copy to the other side) the matter will be listed before the Registrar/Court Master for the parties to indicate the time that will be taken for arguments in the appeal. Alternatively, such matters may be listed before a Judge in chambers for deciding the time duration and thereafter to fix a date of hearing on a clear date when the requisite extent of time will be available.
In the event that the matter is likely to take a day or more, the High Court may consider having a Caution List/Alternative List to meet eventualities where a case gets adjourned due to unavoidable reasons or does not go on before a court, and those cases may be listed before a court where for one reason or another, the scheduled cases are not taken up for hearing.
