(1)Arguments should be heard immediately after the evidence closes, and a case, unless it is long and complicated, should not, as a rule, be adjourned for arguments after all evidence has been adduced. If any adjournment is necessary, reasons, should be recorded by the presiding Judge and it should never be for any but a very brief period.(2)Arguments should not, except for good reasons, be heard piecemeal and where it is found necessary to adjourn a case for the hearing of further arguments, the adjournment should ordinarily be to the next working day. A case once closed and adjourned for arguments should never be re-opened by allowing parties to produce evidence unless for good cause clearly established to the satisfaction of the Court and recorded. Such a re-opening should be very rarely allowed.
