A call for urgent applications shall be made by Courts administering affidavits at 11 a.m. and 2.00 p.m. along with the call for affidavits, and by the other Courts at 2 p.m. Petitions should always be taken in open Court, and usually at the commencement of the daily sitting of the Court. The majority of petitions can be disposed of by an order passed in Courts as soon as they are necessary before an order can be made, petitions should, unless they are of an exceptionally urgent nature, be brought up with such record or papers on the following working day and orders should then be passed in Court.
