Section 4 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
4. Judicial work on Sunday:
- No case shall ordinarily be heard and no judicial act formally announced or done on a Sunday or other Public Holiday:Provided that the Court may sit on a Sunday or other Public Holiday for the purpose of completing the examination of a witness or any other urgent proceeding then in progress which cannot be adjourned to the next working day.
