(1)Each case fixed for any day shall be entered in advance immediately upon a date or adjourned date being fixed, such entry showing the purpose for which it is set down on each date. The cases should be classified in such a manner as to show at a glance the nature of work fixed for the particular day. The classification might be-A. Suits(i)For final disposal at first hearing.(ii)For ex-parte evidence.(iii)For evidence after issues.(iv)For settlement of issues.(v)For delivery of judgement.B. Executions(i)Ordinary.(ii)Objections.C. Miscellaneous(i)For first hearing.(ii)For evidence.
