Section 10 in Bihar (Cases Flow Management in Subordinate Courts) Rules, 2008
10. Adjournment.
- The amendments to the Code have restricted the number of adjournment to three in the course of hearing of the suit, on reasonable cause being shown. When a suit is listed before a Court and any party seeks adjournment, the Court shall have to verify whether the party is seeking adjournment due to circumstances beyond the control of the party, as required by clause (b) of proviso to Rule 2 of Order XVII, the Court shall impose costs as specified in Rule 2 of the Order XVII.
