Section 1A in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
1A.
Having conceptual appraisal of case management in view and to ensure quicker disposal of cases in subordinate courts, following Tracks are devised for conducting the proceeding of suits:Track 1. - In this category, will fall the suits for maintenance, divorce and child custody and visitation rights, grant of letters of administration and succession certificate.Track 2. - In this category, will fall money suits and suits based solely on negotiable instruments.Track 3. - In this category, will fall suits for rent or for eviction (upon notice under Section 106 of Transfer of Property Act), suits concerning partition and like property disputes, recovery of possession, suits relating to mortgage arising out of the Transfer of Property Act for declaration and injunction under Specific Relief Act and other such suits.Track 4. - In this category, will include the suits relating to the disputes of trademarks, copyrights, intellectual property matters and cyber laws.All efforts will be taken to complete the suits in track 1 within a period of 6 months, track 2 within 12 months and suits in track 3 and 4 within 24 months.
