Appeals against interlocutory orders which hold up the progress of suits or proceedings in lower Courts should be given precedence over all civil work other than that of a specially urgent nature and every endeavour should be made to dispose of such appeals quickly.Instructions by High Court. - [1] Vide Memo No. 5082/11-15-49/41, dated 18-9-1941 and recirculated vide Memo No. 3527 dated 11-5-1955. - If a pending case is requisitioned by High Court, without mentioning any date, it need not be sent immediately, if the hearing of the, case is due to take place a few days after. Record should be sent after hearing is over. Doubtful cases should be referred to Registry.[2] Vide Memo No. 10339 dated 24-10-1972 & Memo No. 15779 dated 15-11-1975. - Whenever record is requisitioned by a Court of appeal or revision in connection with an injunction, only papers directly concerned with the injunction should be sent, after taking them out of the file. The entire record of the suit should not be sent, unless specifically asked for by the superior Court.
