If at any time before the date fixed for final disposal or for evidence the presiding Judge of the Court, by reason of his having to be absent, on leave or for some other contingency, finds that he will not be able to take up the case on that date, the case should be adjourned and the pleaders concerned should be given as early an intimation as possible to enable them to inform their clients that they will not be required to attend on that date with their witnesses. This rule should be rigorously observed.It is very wrong to cause litigants the loss and trouble of coming to Cour for no purpose. It is also grossly discourteous.
