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State of Madhya Pradesh - Section

Section 158 in M.P. Civil Court Rules, 1961

158.

judgements must be promptly written and delivered. The longer the delivery is delayed the less valuable is the decision likely to be. Delay in writing judgement weakens the grasp of the facts of a case and causes waste of time by the necessity of refreshing memory by study of records. It also intensifies the anxiety of litigants and prolongs their suspense.