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State of Odisha - Section

Section 28 in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004

28. Did you notice any frequent adjournment being granted by the Judge in matters more than one year old ?

(a)What steps do you suggest to avoid them ?
(b)Has the judgement reserved any particular day for hearing Civil matters ? If not, is it possible to do so in lieu of Criminal files ?