33. Certain applications to be laid before Chief Justice for orders.
- An application for the expediting of the hearing of a case or for listing a case out of turn or for the removal of a case to be tried and determined by the Court under Rule 4 or for the withdrawal of a case under Art. 228 of the Constitution shall be laid before the Chief Justice [or any other Judge or a Bench nominated by the Chief Justice in respect of any case or class of cases] [Inserted by Notification No. 20/VIII-C-150, dated 18.8.77, published in U.P. Gazette, Part II dated 27.8.1978.] for orders.
