- All matters which are to be instituted in the High Court shall be presented in the office of the [Registrar General] [Substituted vide High Court Notification No.C.2002/93, dated 24/10/2008.] to such person as the [Registrar General] [Substituted vide High Court Notification No.C.2002/93, dated 24/10/2008.] may by special or general order authorise ordinarily between [10:30 A.M. to 4:00 P.M.] [Substituted vide High Court Notification No.C.2002/93, dated 12/03/2010.] Matters presented on the last day of limitation, matters requiring urgent orders of matters presented by parties in person, may be accepted after [4:00 P.M.] [Substituted vide High Court Notification No.C.2002/93, dated 12/03/2010.] upon an order in that behalf made by the Assistant Registrar. Matters requiring urgent circulation for the next day should ordinarily be filed in the office before [2:00 P.M] [Substituted vide High Court Notification No.C.2002/93, dated 12/03/2010.].
