Section 485 in Civil Court Rules of the High Court of Judicature at Patna
485.
(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.(b)The above explanations shall be submitted to the District Judges in Form No. (S) 8.(c)District Judges are at liberty, if they think it necessary, to call for a full explanation from any Subordinate Court in regard to any case on its file. Any case which calls for special notice should be brought to the notice of the High Court.
