Section 19 in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004
19. (a) Statement showing the institution and disposal of Civil and Criminal cases category wise during last five years.
(b)Does the disposal keep pace with the institution ?(c)If there is excessive filing what remedy do you suggest ?(d)Is the pendency due to negligence or inefficiency of the office ?(e)Is there any excess filing, what remedy do you suggest ?
