- (i) The office shall, on physical verification of all pending matters, prepare before the end of the summer vacation a list of all matters which are in arrears. The list shall be prepared in the same manner as prescribed for the list of ready cases. A duplicate copy of the arrears list shall be available for inspection by parties or advocates or their clerks.(ii)The following matters shall be deemed to be in arrear -(a)In the case of First Appeals, two years after their registration.(b)In the case of Second Appeals and Letters Patent Appeals, one year after their registration.(c)In the case of Civil Revision applications, appeals from Orders, Writ petitions, Civil References and Short Notice matters, six months after their Registration.(d)In the case of expedited matters, six months after the date of order of expedition.(iii)Matters which become in arrears during the course of the month shall be added to the arrears list according to their class or sub-class.Chapter - XI Judgment and Decree
