- The first date of hearing in a case shall not ordinarily be fixed more than two months ahead. But in a case in which the Government, or any Railway Administration is a party, the date for the first hearing shall be fixed for a day not less than two months after the institution of the suit; and if necessary the date of hearing shall be changed if counsel can show that instructions have not been received or that sufficient time for instructions and necessary inquiries has not been allowed.Before fixing a date for final hearing, the Judge shall, after consulting pleaders for both sides, if necessary, make a reasonable estimate as to the time required for the disposal of each particular case.Long dates prohibited. - Cases in which a date for final hearing cannot be fixed within three months should ordinarily be put up within that period for fixing a date for final hearing.
