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State of Bihar - Section

Section 3 in Civil Court Rules of the High Court of Judicature at Patna

3.

A daily list of cases shall be posted in some conspicuous place in every Court-house for the information of the parties and their pleaders. The cases should, as far as possible, be arranged in the order in which they are likely to be taken up. Execution and Miscellaneous cases may be shown either in the same list or in a separate list. The list shall be prepared and posted on the preceding working day at 4.30 P.M., or in the case of morning sittings before 11 A.M. In the list the cases will be sufficiently described by their number, year and class. [H.C. letter no. 11392, dated 15th November, 1957.]Note. - Judgments ready for delivery should ordinarily be notified in the cause list for the day.