(1)No case in which witnesses are present shall be allowed to stand out of its place in the list except for special reasons to be recorded by the Presiding Officer under his hand:Provided that every court shall bring to a hearing without regard to the order in which they may have been filed all suits in which an officer, soldier, sailor or airman or person who may have obtained leave of absence from the Army Navy or Air Force, may be a party and shall decide such suits as speedily as may be convenient and consistent with the due administration of justice.
