On 9 October 2026, the Supreme Court of India has agreed to a revised system for sequencing of matters in the daily cause list. Under the revised Supreme Court sequencing of matters in the daily cause list, matters will be organised into Part A, comprising fresh and early-hearing matters, and Part B, comprising after-notice matters.
The revised arrangement is the result of SCBA’s earlier communications dated 12 August 2025, 15 February 2026, 25 August 2026, and 7 September 2026, concerning the sequencing of matters.
At a meeting held on 9 September 2026, with a committee constituted by the Chief Justice of India, comprising Vikram Nath, P.S. Narasimha and V. Mohana, JJJ.,. Representatives of the Supreme Court Bar Association (SCBA) and the Supreme Court Advocates-on-Record Association (SCAORA) were also present at the meeting. The issue was subsequently placed before the Full Court.
Through a Circular dated 9 October 2026, bearing reference No. SCBA/Registry/31/2026, issued by SCBA Honorary Secretary Pragya Baghel, the SCBA informed the bar members that the Full Court had agreed to the revised arrangement, where the cause list will be published in two parts. Part A will comprise fresh matters and early-hearing matters, while Part B will contain after-notice matters. The supplementary cause list will likewise be divided into Supplementary Part A and Supplementary Part B.
The circular further states that all Courts will follow the following uniform sequence:
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Part A of the Main List (Fresh Matters and Earlier Hearing Matters);
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Supplementary Part A;
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Pass-over matters;
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Part B of the Main List; and
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Supplementary Part B.
Further, the circular mentioned that the existing practice of assigning a sequence to matters at 10:30 a.m. will no longer continue.
[SCBA Circular No. SCBA/Registry/31/2026, dated 9-10-2026]
