Section 3A in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
3A.
The Administrative Staff/Reader of the court will prepare a report as to the stage and progress of the case which are proposed to be listed in the next month and place the report before the court. When the matters are listed on each day, the judge concerned may take such decision as he may deem fit in the presence of council/parties in regard to each case for removing any obstacles in service of summons, completion of pleadings etc. with a view to make the case ready for disposal. These proceedings shall be conducted after completion of the judicial work.
