The practice of reserving judgement without fixing any specific day for its delivery is objectionable and should not be resorted to. When after conclusion of arguments the presiding Judge cannot conveniently pronounce judgement at once on account of the complexity of the case, or the necessity to consider many rulings, he shall record an order in the order-sheet fixing a date for pronouncing judgement notice of which shall be given to the parties or their pleaders. If the judgement is not ready on that date, it should be adjourned to another date to be similarly recorded in the order-sheet after due notice to the parties or their pleaders.
