Section 53 in The Family Courts (Calcutta High Court) Rules, 1990
53. Adjournment by the court
. - A petition so fixed on the daily board will not be adjourned by the court unless there are exceptional circumstances justifying such adjournment and unless they are such as could not have been foreseen when the date of hearing was fixed before the Registrar. The court shall record its reasons for adjourning a matter.
