Section 4 in Civil Court Rules of the High Court of Judicature at Patna
4.
At the close of each day a list shall be prepared and posted up in the Court-house showing all cases for the hearing or adjourned hearing of which dates have been fixed during the day, and dates so fixed. [G.L. 5/46, G.L. 10/45, G.L. 8/49, H.C. letter no. 14401-16, dated 8th December 1965]Note 1. - The number of cases fixed for each day should be restricted to such number as, after making allowance for unavoidable postponements, the Court may reasonably expect to be in a position to deal with.Note 2. - Lists shall be prepared in the language of the Court and shall remain posted for seven working days after which they shall be filed in office for future reference, if necessary. At the end of every quarter the lists for the previous quarter will be destroyed.Note 3. - The daily list referred to in Rule 3 will be used at the end of the day as the list referred to in Rule 4.Note 4. - The list shall be signed by the Presiding Judge and exhibited before he leaves the Court.
