- (i) A judgment delivered by the Court, when initialed as well as signed by the Judge or Judges below the entire text of the judgment or order, be regarded as the final judgment from which copies could be supplied to the parties or their advocates.(ii)When a copy of the judgment is signed by the Judge or Judges, as provided in sub-rule (i), the original judgment shall be regarded final for all purposes and such original judgment shall be preserved permanently in well bound year wise volume. The pages of such volumes shall be numbered serially.(iii)When a note for speaking to the minutes of a judgment has been filed under Rule 137 below, no copy of the judgment shall be prepared until the said note has been finally disposed of.
