In the First Schedule, in Order XLV, rule 2 shall be re-numbered as sub-rule (1) of that rule, and after sub-rule (1), as so re-numbered, the following sub-rule shall be inserted, namely:-



"(2) Every petition under sub-rule (1) shall be heard as expeditiously as possible and endeavour shall be made to conclude the disposal of the petition within sixty days from the date on which the petition is presented to the Court under sub-rule (1).".