- A Cause List in the prescribed form (F.1) of cases fixed for hearing on a day shall be prepared in triplicate in legible Hindi. It shall be signed by the Reader of the Court and shall be pasted on the previous working day on the Notice Board of the court displayed in a conspicuous place in the courthouse. One of the copies of Cause List shall be kept with the Presiding Officer during the hearing in the court and the third copy shall be kept with the Reader. In the preparation of such list, preference shall be given to old cases which are at hearing or have been adjourned from the previous day. The order in which cases are entered shall not be departed from without order of the Presiding Officer.In the fourth column it shall be noted in regard to each case for what purpose it is to be laid before the court, whether for instance for settlement of issues or for recording evidence or for final disposal or for arguments or for delivery of judgment. The Reader shall maintain a file of Daily Cause List which shall be resewed for one year and shall be destroyed at the end of the next calendar year.
