Section 20 in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004
20. (a) Is the Court Diary maintained neatly and legibly ?
(b)Is precedency given in the days work to the cases which are frequently adjourned ? If not, is the explanation satisfactory ?(c)Are dates once fixed for peremptory hearing adhered to where adjournments granted, are the reasons recorded ?
