Section 7A in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
7A.
In the context of written statement to be filed under Order 8 CPC, following guidelines shall be adopted by the Civil Court after institution of the suit: -(i)The date of service of summons on the defendant shall be noted in red ink on the file.(ii)The case shall not be adjourned beyond thirty days from the date of service of the summons on the defendant.(iii)Endeavour shall be made to receive the written statement within the stipulated time of thirty days.(iv)A prayer for extension of time in view of the proviso appended to Order 8 Rule 1 may be allowed by recording the reasons in writing.(v)Extension of further time under Order 8 Rule 9 read with Section 148 CPC may be allowed if it was needed to be given for the circumstances which are exceptional, occasioned by reasons beyond the control of the party and grave injustice would be occasioned if the time was not extended. Costs may be imposed and affidavit or documents in support of the grounds pleaded by the party for extension of time may be demanded depending on the facts and circumstances of the given case.(vi)A prayer for extension of time made by the defendant shall not be granted just as a matter of routine and merely for asking, more so, when the period of 90 days has expired.
