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Report No. 253 (3) Time limit for the completion of a trial. - In fixing dates or setting time limits for the purposes of Rule 2 of this Order, the Court shall ensure that the arguments are closed no later than six months from the date of the first case management hearing. (4) Recording of oral evidence on a day-to-day basis. - The Court shall as far as possible ensure that the recording of evidence shall be carried on, on a day-to-day basis until the cross examination of the all the witnesses is complete. (5) Case Management Hearings during a trial. - The Court may, if necessary,, also hold case management hearings anytime during the trial to issue appropriate orders so as to ensure adherence by the parties to the dates fixed under Rule 2 and facilitate speedy disposal of the suit.    |
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