Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 357 in Gujarat High Court Rules, 1993 357. Cases to be set down for hearing on Monday. - Criminal cases shall ordinarily be set down for hearing on the first working day of the week on which day they shall have precedence over other cases.
