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State of Bihar - Section

Section 2 in Bihar (Cases Flow Management in High Court) Rules, 2008

2.

Every month Registrar, List & Computer shall, monitor the stage of each case likely to come up for hearing before each Bench (Division Bench or Single Judge) during that month which have been allocated to the different Tracks. The details shall be placed before the Chief Justice or Committee nominated for that purpose as well as the concerned Judge dealing with cases.