Section 88 in Rules of the High Court of Judicature for Rajasthan, 1952
88. Judgment or order to be sealed with the seal of the Court.
(1)When the transcript of the judgment or order prepared by the judgment writer has been filed with the paper-book or record of the case, the Bench Reader shall submit it to the Judge or Judges who delivered it. It shall then be signed or initialed by such Judge or Judges after such corrections as may be considered necessary. Thereafter, it shall be sealed with the seal of the Court by the Bench Reader.(2)Where a Judge by whom the judgment or order was delivered is not available on account of illness, retirement or any other cause, the transcript shall be submitted to the Chief Justice and it may be sealed under his orders without the signature of such Judge, a note to that effect being made on such judgment or order under the signature of the Registrar.(3)Where a written judgment or order is delivered, it shall, after it has been signed or initialed by the Judge or Judges delivering it, be sealed with the seal of the Court by the Bench Reader.
