Section 17 in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006
17. Procedure for maintenance of cases in High Court.
- (i) All orders shall be recorded in one order sheet including orders passed on miscellaneous applications. Zerox copy of the order-sheet shall be kept in the second set in D.B. Cases.(ii)Fresh matters listed for admission on a particular day, if not taken up on that day, will automatically be listed on the corresponding day in the next week. In case the corresponding day in the next week is a holiday, it will be listed on the next following working day.(iii)The list of hearing cases will be a running list. Cases once included in the list will not be de-listed on its own till they are disposed of or adjourned by order of the concerned Bench.(iv)Hearing cases will ordinarily be listed according to their age. Old cases will get precedence except cases which are listed out of turn considering their urgency under orders of Hon'ble the Chief Justice.
