If Court work is commenced punctually at 11 a.m., it will seldom be necessary to continue the hearing of case after 5 p.m. When the examination of a witness is proceeding at 5 p.m. the Court should decide whether his examination should continue or be postponed till next day. Ordinarily, the examination of a fresh witness should not be begun after 5 p.m., but this may be done when it tends to the greater convenience of parties and witnesses in attendance or when the Court considers that the ends of justice will be served thereby. Addresses of legal practitioners should not be heard after 5 p.m. unless they desire it. In deciding what cases should have precedence in the day's proceedings, tire advisability of given precedence to cases in which parties and witnesses come from a distance should be taken into consideration.
