130. Position of adjourned matters on Day and Weekly Boards.
- (i) Any matter adjourned by the Court to a date in the same week shall be retained in its place on the Daily Board with a note stating the date to which it is adjourned.(ii)When a matter on the Warned List is adjourned for a period exceeding one week a note shall be made on the Warned List indicating the date to which it is adjourned.
