Section 6 in Bihar (Cases Flow Management in High Court) Rules, 2008
6. Other matter.
- The High Court shall also divide Civil Appeals and other matter into different tracks on the lines indicated in sub-clauses (2) to (5) above and the said clauses shall apply, mutatis mutandis, to the Civil Appeals filed in the Court. The High Court shall make a subject-wise division of the appeals/revision application for allocation in different tracks.Part-II Writ of Habeas Corpus(i)Notices in respect of writ of Habeas Corpus where the person is in custody under orders of the State Government or Central Government shall invariably be issued by the Court at the first listing and shall be made returnable within 48 hours.(ii)The State Government or Central Government may file a brief return enclosing the relevant documents to justify the detention.(iii)The matters shall be listed after notice on the 4th working day after issuance of notice, and the Court shall consider whether a more detailed return to the Writ is necessary, and, if so required, shall give further time of a week and three days time for filing a rejoinder.(iv)A Writ of Habeas Corpus shall invariably be disposed of within a period of fifteen days. It shall have preference over and above fast track cases.Part-IIIMode of Advance Service. - Mode of service of notice on the standing counsel for Respondents wherever available, against whom, interim orders are sought as per Patna High Court Rules. Such advance service shall generally relate to Governments or Public Sector Undertakings who have Standing Counsel.Part-IV First Appeals to High Court
