Section 111 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
111. Proceedings not to be adjourned sine die or struck off the file:
- No suit, appeal matter, or proceeding shall, under any circumstances whatever, be adjourned sine die or struck off the file; and if, by inadvertence, a day certain for the further hearing is not fixed by the Court, or a case is ordered to be struck off the file, the case shall be posted and come on for hearing one month from the day on which it was before the Court, or, if, the Court is then closed, on the next day thereafter on which the Court is sitting:Provided that in a suit for partition in which preliminary decree has been passed, the Court may adjourn the proceeding, sine die, with to liberty any of the parties to whom shares have been allotted to apply for the passing of a final decree.
