Section 195 in The Rajasthan Revenue Courts Manual, 1956
195. Prompt disposal of execution cases.
- Every Presiding Officer shall see that the execution cases are not neglected or needlessly prolong but are disposed of with the same care and regularity as original suits. Sufficient time should be allowed for the execution of all processes, warrants and orders issued which shall be drawn up in the execution department in strict rotation except in special cases under written orders of the Presiding Officer Processes and orders ordered to be given Dasti' to a party or counsel shall be promptly prepared and given out the same day or next day in court through the ReaderThe Presiding Officer shall see that the order issued by him are carried out and frequent or habitual carelessness, unpunctuality or procrastination in the execution department should be adequately punished.An order staying execution shall be promptly complied. If execution has taken place, there shall be no restitution in pursuance of the order of stay.
