Section 79 in Rules of the High Court of Judicature for Rajasthan, 1952
79. Court may order a case to stand out of its place or be adjourned on application.
- On an application being made to it, the Bench may, for sufficient cause shown, order any case listed before it for hearing to stand out of its place in the Day's List or to be adjourned for such period as may be considered just. Where an adjournment for not more than three days is sought, the application may be made orally. In considering whether there is sufficient cause any objection on behalf of the other party shall be taken into account.Such motions shall be made as soon as the Bench begins its work for the day and shall not ordinarily be entertained if made at any other time:Provided that no adjournment shall be granted under this Rule unless there is sufficient work for the day.
