Section 73 in Rules of the High Court of Judicature for Rajasthan, 1952
73. Daily Cause List.
- The Registrar shall subject to such directions as the Chief Justice may give from time to time cause to be prepared for each day on which the Court sits, a list of cases which may heard by the different Benches of the Court. The list shall also state the hour at which and the room in which each Bench shall sit. Such list shall be known as the Day's List.[73A. Cases of public importance, Disposal thereof. - On a certificate being given by the Advocate General/Public Prosecutor that a particular matter is of urgent public importance and should be disposed of as early as possible in public interest, the Court shall examine the matter, and if it is satisfied about its urgency, it shall be given top priority and shall be heard and disposed of as early as possible.] [Added by No. G.S.R. 25, dated 4-5-1978; published in Rajasthan Gazetted part IV-C, dated 18-5-78, p. 127.]
