(1)A date of hearing once fixed shall be adhered to as far as possible and no adjournment shall be granted except for good cause to be recorded by the Judge. Adjournment should not as a rule be granted on the request of one of the parties when the other party is ready to proceed with the case, except on payment of an adequate sum as costs including costs for summoning and attendance of witnesses and the day's remuneration for counsel. Such costs, if paid, shall not be taxed in the decree.
