(1)If the result of an appeal is not communicated within fifteen days, or, in the case of High Court or the Supreme Court, within one month of the date on which the appeal was submitted, the Superintendent shall send a reminder to the appellate Court or to the Registrar of the High Court, Goa Panaji, enquiring about the result of the appeal, and shall, thereafter, repeat the enquiry at reasonable intervals.(2)The result of the appeal when intimated shall be communicated to the prisoner, and the fact of such communication shall be certified on a writ, which shall be attached to the prisoner's warrant, and reported to the Court concerned.
