3. Every effort should be made to push through the work fixed for the day. If court work is commenced punctually at 11 a.m. it will seldom be necessary to continue the hearing of cases after 5 p.m. When the examination of a witness is proceeding at 5 p.m. the Court should decide whether his examination should continue or be postponed till the next working day. Ordinarily the examination of a fresh witness should not be begun after 5 p.m., but this may be done when it tends to the greater convenience of the parties and the witnesses in attendance and when the Court considers that the ends of justice will be served thereby. Addresses of legal practitioners should not be heard after 5 p.m. unless they desire it.
