Section 41 in The Armed Forces Tribunal (Practice) Rules, 2009
41. Preparation and Publication of Daily Cause List.
(1)The Judicial Branch of the Registry shall prepare and display on the notice board of the Registry before 5.30 p.m. on each working day the cause list for the next working day and where practicable on the internet.(2)Subject to the directions of the Chairperson or Vice-Chairperson or the Bench, listing of cases in the Daily Cause List shall be in the following order:(i) cases for Pronouncement of Orders,(ii)cases for being spoken to,(iii)cases for Admission,(iv)cases for Order and directions,(v)contempt applications,(vi)part-heard cases, latest part-heard having precedence,(vii)cases posted as per directions of the Court,(viii)cases from the Warning list,(2)The title of the Daily Cause List shall consist of the name of the Bench, the day, date and time of the Bench sitting, Tribunal Hall number and the quorum indicating the names of the Chairperson or Vice-Chairperson or Member constituting the Bench with abbreviations in bracket (J) for Judicial and, (A) for Administrative.(3)In the Warning list and in the Daily Cause List, the following particulars shall be shown against the number of each case:(i) names of legal practitioners appearing on both sides, giving in brackets the rank of the parties whom they represent;(ii)names of the parties, it unrepresented, with their serial order in brackets.(4)Office objections and special directions, if any, shall be briefly indicated in the Daily Cause List below the case number.(5)The Daily Cause List and progress of the cases listed for the day before the Benches will be made available on the internet and hard copy will be available on the nominal payment as decided by the Chairperson or Vice-Chairperson. __________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
