128. Procedure for making motions other than for adjournments.
- (i) The Registrar may order any matter on the Warned List to be withheld from the Daily Board for a period not exceeding one week in expedited or short notice matters and two weeks in other cases, from the date of the order; provided that(a)all the parties in such matter consent and(b)the matter is not included in the Daily Board prepared for the next working day.(ii)Save as provided in sub-rule (i) every application or motion for adjournment of the hearing of any matter on the Warned List or Daily Board shall be made to the Court.
