Section 142 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
142. Time for delivery of judgment:
- [(1) The Court, after case has been heard, shall pronounce judgment in an open court, either at once, or as soon thereafter as may be practicable and when judgment to be pronounced on some future day, and such day shall be within thirty days and it shall not ordinarily be a day beyond sixty days from the date on which the hearing of the case was concluded the court shall fix a day for that purpose, of which due notice shall be given to the parties or their pleaders.] [Substituted by G.O.Rt.No. 1795, Law (LA&JHCB), Dated 20-10-2004.](2)The fair copy of the judgment required for the record in Court shall be prepared within five days of the date on which judgment is pronounced.Note: - In the case of Small Cause Suits "Fair" judgments will be required only in contested suits.(3)Where a party applies for a typewritten copy of the judgment immediately after the pronouncement of the judgment, a carbon copy shall be prepared along with the fair copy under sub-rule (2). The carbon copy shall be furnished to such party on payment of copying charges at the same rates applicable to the certified copies. The charges shall be paid in the form of court-fee labels which shall be affixed on the application for typewritten copy before the copy is delivered. The carbon copy shall be certified and shall bear the seal of the Court and shall contain the particulars mentioned below:(i)Date of application.(ii)Date on which charges called for.(iii)Date on which charges deposited.(iv)Date on which copy ready.(v)Date of delivery of the copy.
