- (i) All pending matters which are ready and transferred to the Board Department shall be placed on the list of ready matters which shall be prepared every year by the Board Department before the end of the Summer Vacation after physical verification of the matters pending in the Board Department. A separate list shall be prepared for each class of cases and in each class short notice or expedited matters shall be separately shown as a distinct sub- class. In such class or sub-class matters required to be placed before a Division Bench and those which are to be placed before a single Judge shall be separately shown. Separate lists shall be prepared year wise according to the year in which the matter was admitted to the Register and numbered; and the list for each year and class shall be separately bound. Each list shall be prepared in duplicate arid the duplicate list shall be available for inspection of parties, Advocates or their clerks. For the purposes of these rules, short notice matters shall include:-(a)Appeals under Special Acts.(b)Appeals against preliminary decrees.(c)Appeals under Section .144 of the Civil Procedure Code.(d)Appeals from decrees and orders of the City Civil Court.(e)Petitions under Articles 226, 227 and 228 of the Constitution.(f)Applications for the exercise of the Civil revisional jurisdiction of the Court.(g)Applications for transfer of proceedings.(h)Applications for leave to appeal to the Supreme Court or under the Letters Patent.(i)Disciplinary proceedings.(j)Contempt proceedings.(ii)Matters shall be placed on the list of ready matters strictly according to the sequence of the serial number in each sub-class.(iii)At the end of every month the matters which are ready and transferred to the Board Department during the course of the month shall be notified on the Notice Board and added to the list of ready matters in its appropriate class or sub-class. Such added matters shall take their place in the list according to their serial number in each class or sub-class.(iv)A matter in the list of ready matters which for any reason becomes unready, shall be removed from the list.
