5. Ordinarily no case should be taken up on a holiday without the consent of both the parties when parties are concerned and without the consent of the witnesses in attendance whom the parties want to examine on such a holiday. Summonses for first hearing should never be for a holiday.
Note. - Although the Courts do not normally sit for hearing of cases on Sundays and holidays, it is desirable, except in the case of a single holiday, that at least one Court should be open for the cognizance of state cases so that there be no delay in dealing with accused produced in police custody.
