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State of Rajasthan - Section

Section 149 in The General Rules (Civil), 1986

149. Prompt disposal of execution cases.

- Every Presiding Officer shall see that execution cases are not neglected or needlessly prolonged, but disposed of with the same care and regularity as original suits. Sufficient time should be allowed for the execution of all processes warrants and orders issued which shall be drawn up in the execution department in strict rotation except in special cases under written orders of the Presiding Officer. Processes and orders ordered to be given 'dasti' to a party or counsel shall be promptly prepared and given out the same day or next day in court through the Reader.The Presiding Officer shall see that the orders issued by him are carried out, and frequent or habitual carelessness, unpunctuality or procrastination in the execution department should be adequately punished.An order staying execution shall be promptly complied. If execution has taken place, there shall be no restitution in pursuance of the order of stay.