342. Statement of cases in which Judgments were delivered with delay.
- Every subordinate court shall submit to the District Judge by the 10th April, 10th July, 10th October and 10th January a list in the prescribed form (Ret.8) of cases in which there has been delay of more than three weeks from the date of conclusion of arguments in delivery of judgments.The District Judge shall examine the lists so sent up and endorse thereon his order regarding the delay. The lists sent by the additional District Judges and Civil Judges shall be forwarded together with that of his own court by the District Judge to the High Court by the 15th April, 15th July, 15th October and 15th January. The list sent up by the Munsifs and Courts of Small Causes shall be returned after endorsement.
