Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 81 in The General Rules (Civil), 1957 81. Priority to cases (uncontested). - A Judge shall before beginning his work for the day go through the cause list dispose of all uncontested work first, and then begin the contested work.
