Section 309 in Rules of the High Court of Judicature for Rajasthan, 1952
309. Fixation of date of hearing of petitions or application and the procedure for disposal thereof.
(1)The Registrar shall fix in each case a date of hearing by the Bench. Intimation of the date shall be given to the party or his counsel and his signature taken on the order-sheet in token of receipt of intimation.(2)The date fixed shall ordinarily not be more than a fortnight ahead.(3)If a party desires any particular petition or application to be disposed of expeditiously, he should present a separate stamped petition in that behalf and the urgent petition or application will thereupon be placed by the Registrar before the Court, as early as possible.(4)All petitions for the grant of bail will be treated as urgent by the Registrar. Such petitions filed before 1.00 p.m. on days other than Saturdays should be placed before the appropriate Bench the same day. Petitions received after 1.00 p.m. should be placed before the appropriate Bench on the following working day. Petitions received on Saturday should be fixed for the next working day but may, if the Judge is present in Court and has no objection, be dealt with on the same day.
