It is found that taking undue advantage of the previous Notice, by which parties’ Advocates were permitted to indicate the date of listing without mentioning for circulation, a large number of matters in which there is no urgency are being listed.
Advocates and parties are put to notice that if any such matters that are not immediately urgent are circulated, either heavy costs will be imposed or matters may be adjourned to a long date.
Parties and Advocates must understand that the purpose of limiting the functioning hours of the Court is because there is less staff available and also to reduce crowding. By listing non-urgent matters, endlessly increase the pressure on the Court Staff and the Court departments.
Bombay High Court
Notice dt. 14-1-2022