Section 17A in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
17A. Adjournments.
- When a suit is listed before a Court and any party seeks adjournment, the Court shall verify whether the party is seeking adjournment due to circumstances beyond the control of the party, as required by clause (b) of proviso to Rule 2 of Order XVII. The Court will impose costs as specified in Rule 2 of Order XVII.
