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State of Uttar Pradesh - Section
Section 16 in The General Rules (Civil), 1957
16. Weekly Cause List.
- A weekly list, in the form subjoined, of cases fixed for hearing, prepared in legible Hindi and signed by the Munsarim of the court, shall be posted on the last working day of the previous week in some conspicuous place in every court-house. In the preparation of such list precedence shall be given to cases which are at hearing or have been already adjourned, and the order in which cases are entered shall not be departed from without the express order of the presiding Judge of the court.Space shall be left in the list, at the head of the entries of each day for the subsequent insertion, if necessary, of adjourned cases.In the fourth column it shall be noted in regard to each case for what purpose it is to be laid before the court; whether, for instance, for settlement of issues or final disposal or for delivery of judgment.FormDate, month and year...................| Number and description of case | Names of parties | Names of parties, lawyer | Purpose |