Section 94 in Civil Court Rules of the High Court of Judicature at Patna
94.
On the day finally fixed for the hearing of a suit after adjournment, the parties shall be directed to have their witnesses in attendance; and the trial when once commenced, shall, except for good and sufficient cause (to be noted in the order-sheet) [subject to the proviso to Rule 1(2) of Order XVII of the Code of Civil Procedure] [Inserted by C.S. No. 56, dated 27.12.1979.], proceed throughout the day on which it has been opened, and from day to day, throughout each day following, until it is completed.Note 1. - This Rule is not intended to prohibit, in the case stated, the taking up of other cases for the purpose of passing such necessary routine orders as will occupy a short time only, or the taking up of miscellaneous and Small Cause Court cases on days regularly set apart for them.Note 2. - The above Rule applies also to Small Cause Court and Miscellaneous cases.
