Report No. 77

Chapter 6

Court Diary and Evidence: Substitution of Legal Representatives

Court Diary and Evidence

6.1. Court Dia.- fixing cases-important function of the Judge.-

In the matter of controlling the court diary and in fixing cases for each working day, the trial judges discharge a very important duty. There is quite often a tendency on the part of presiding judges to have the matter of fixing dates to their readers or sheristadars. This is extremely undesirable because such a practice is liable to be abused by the readers or sheristadars.

The question as to how many cases of various categories-i.e., miscellaneous cases, issue cases, evidence cases and argument cases-should be fixed on a day calls for judicious appraisement of the capacity of a judge to deal with a number of cases within the limited court time. Such a power should not be delegated by the presiding judge to subordinate officials.