132. [ Hearing to be stayed for non-attendance of advocate owing to illness or other causes. [Substituted vide High Court Notification No.C.2002/93, dated 31.12.2014.]
- (i) When an Advocate is prevented from attending the Court on any day by reason of illness, he shall, for the purpose, send an intimation, either in writing to the Registrar General or through online application system, available on website of the High Court, before 10.30 a.m. on that day only, for being processed, approval and circulation before the Honourable Court. The hearing of the case in which such advocate is engaged may be adjourned for the day provided that such advocate is the only advocate representing the party. This sub- rule shall apply only where intimation of illness is filed only for one day. If an advocate is prevented -by reason of illness from attending the Court for more than one day, he may file a note praying for leave, of absence as provided in sub-rule (ii).(ii)When an advocate is prevented from attending the Court for a period exceeding one day by reason of illness or other sufficient cause, he shall, for the purpose, send an intimation, either in writing to the Registrar General or through online application system, available on the website of the High Court, before 1.30 p.m. only, 24 hours (one working day) in advance, for being processed. The Administrative Judge may, grant leave for such period not exceeding one week as he may deem proper or may refuse such leave. The cases in which such advocate is the only advocate representing the party shall stand adjourned during the period of leave. Such cases shall however, retain their place on the Daily Board with the necessary note as to the date to which such cases are adjourned.Nothing in this sub-rule shall apply to Criminal Cases, Special Civil Applications and matters specially fixed for hearing or expedited by the order of the Court and matters on the daily Board.]
