Section 485(a) in Civil Court Rules of the High Court of Judicature at Patna
(a)Explanation of the delay in the disposal of suits, etc., shall be submitted half-yearly to the District Judge by the Subordinate Courts. These explanations are required (1) in cases dealt with under the Small Cause Court Procedure, (2) in Miscellaneous Judicial cases and (3) in Miscellaneous Appeals, when a suit, case or appeal has been pending for more than six months or (4) when a decree has been for more than six months under execution. In the case of all other classes of suits and appeals from decrees, explanations are required only when such cases have been pending for more than one year. In the case of Rent suits, District Judges need make enquiry only if the number entered in the Quarterly Statements as pending for more than three months is unusually great.
