- Every presiding Judge shall see that execution cases are not neglected or needlessly prolonged, but 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 underwritten orders of the Presiding Judge. Processes and orders ordered to be given dasti to a party or counsel shall be promptly prepared and given out the same day in court through the Reader.The Judge shall see that the orders 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.
