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[Cites 0, Cited by 0] [Section 401] [Entire Act]

State of Uttar Pradesh - Subsection

Section 401(4) in The General Rules (Civil), 1957

(4)[ Presiding Officers shall keep a diary in their own handwriting in the following form in which they shall note for their own use the dates fixed in all contested cases with, where possible, a rough estimate of time likely to be occupied. [Renumbered by Notification No. 88/VIII-b-1, dated 31st May, 1961, published in U.P. Gazette, Part II, dated 9-6-1962.]This sub-rule shall not apply to Small Causes Court and miscellaneous cases, for which special days should ordinarily be allowed. They shall, however, be shown in the same diary or in a separate diary under separate heads under the supervision and control of the Presiding Officer. The old or otherwise important cases among them shall be entered in the diary by the Presiding Officer in his own hand so as to avoid the chance of their being overlooked. Criminal cases shall also be entered in the diary by the Presiding Officer in his own handwriting with such particulars as may be considered necessary.][Form] [Substituted by Notification No 13/VIII-b-121, dated 14-3-1977 (w.e.f. 13-8-1977).]Diary of Date
Case No. The number of times already adjourned Name or the parties Purpose Rough estimate of time likely to be occupied Remarks
At the instance of Plaintiff (P) At the instance of Defendant (D) For other reasons (O)
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