Section 200 in Civil Court Rules of the High Court of Judicature at Patna
200.
The following Rules of Practice shall be observed in Courts of Small Causes-(1)The summons shall ordinarily be served on the defendant seven clear days before the day on which the Court shall be held at which the cause is to be tried, unless the Court shall otherwise order, but a summons may be made returnable at a longer or a shorter date in the discretion of the Court, with reference to distance or to any other cause.(2)The cause of action shall be transcribed from the plaint into the Cause-Sheet [Form No. (J) 15] to be attached to the record immediately before the plaint.(3)The substance of the evidence, the judgment, and the decree shall be entered in the Cause-Sheet referred to above. [G.L. 5/61.](4)In a case in which the defendant has moved the Court for a review of judgment, and the Court is of opinion that such review should be granted, the date for hearing shall be fixed within seven days, unless the Court shall for special reason fix a later date.The Indian Stamp Act (Act II Of 1899).
