Section 48 in The Family Courts (Calcutta High Court) Rules, 1990
48. Ascertaining time to be taken up in hearing
. - Registrar will also ascertain from the parties the approximate time to be taken by each party before the court for the hearing of the matter on the date of hearing and the time so ascertained shall be kept free for the disposal of the matter. Such time will be kept available on the following consecutive working days also if the matter is likely to take more than a day.
