79. Instructions for dealing with applications for adjournments.
- In dealing with application for adjournments courts shall be guided by the following instructions:-(1)A date of hearing once fixed shall be adhered to as far as possible and no adjournment shall be granted except for good cause to be recorded by the Judge. Adjournment should not as a rule be granted on the request of one of the parties when the other party is ready to proceed with the case, except on payment of an adequate sum as costs including costs for summoning and attendance of witnesses and the day's remuneration for counsel. Such costs, if paid, shall not be taxed in the decree.(2)The fact that a party is, through carelessness or negligence, not ready to go on with a suit, is not in itself a good cause for adjournment.(3)The rules regarding the filing of documents arid exhibits should be strictly observed, and parties have no right to ask for adjournments in order to obtain copies of documents, if by the exercise of diligence they could have procured them in time.(4)A hearing should not be adjourned to call for a written report from an officer of the Court, unless such report be absolutely necessary and cannot be obtained the same day.
