Section 68 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
68. Cases ready to be posted according to their order:
- Unless the Judge otherwise orders, every case ready for disposal shall be posted and taken up according to its order on the file of the Court.[Exception: - (1) "Any suit or proceeding for the prosecution or the defence of which a person in the service of the Government of the Union or of any State or a person subject to the Air Force Act, 1950 or the Army Act, 1950 or Navy Act, 1957 has obtained leave of absence, shall, on his application, be taken up and disposed of, as far as possible, within the period of such leave"] [Substituted as per ROC No. 1707/1957-B1. ].Exception: - (2) In order to clear off arrears and to save the time of the Courts by reducing the number of applications to bring in the representatives of deceased parties, etc., batches of Suits and appeals pending in Civil Courts should be heard in future as soon as possible after they are filed, being posted before other suits and appeals which are ready for hearing.[Note: - For this purpose 'batch' means five or more suits or appeals which will be governed by a single decision] [H.C. Dis. 84 of 1913. ].
