Section 26 in The High Court of Karnataka Rules, 1959
26. [A party desiring to appeal to the Supreme Court under Article 132 or 134 of the Constitution may apply orally for grant of Certificate immediately after the pronouncement of the judgement by the Court, and the Court may grant or refuse the same.] [Substituted by Notification No. RPS-121 dt 27.7.1979 w.e.f. 1.8.1979]
[27. X X X] [Omitted by Notification No. RPS-121 dt 27.7.1979 w.e.f. 1.8.1979]
