33. Certain applications to be laid before Chief Justice for orders. - An application for the expediting of the hearing of a case or for listing a case out of turn or for the removal of a case to be tried and determined by the Court under Rule 4 or for the withdrawal of a case under Art. 228 of the Constitution shall be laid before the Chief Justice [or any other Judge or a Bench nominated by the Chief Justice in respect of any case or class of cases] [Inserted by Notification No. 20/VIII-C-150, dated 18.8.77, published in U.P. Gazette, Part II dated 27.8.1978, p. 58] for orders.
[33-A. In addition to the Hon'ble Chief Justice, the concerned Bench including that hearing bail plea of the appellant, may pass an order for expediting the hearing of appeal] [Added by Notification No. 140/VIII-C-2, Correction slip No. 236 date 16.05.2006 published in U.P. Gazette, Part II date 27.05.2006 (w.e.f. 27.05.2006).].
