Every Judge proceeding on leave or transfer must write judgements in all cases and appeals heard by him up to and including the stage of arguments. In all cases where by reason of illness or sudden making over charge this rule cannot be followed, a report shall be submitted to the District Judge giving the date on which the case was closed for judgement and full reasons for failure to deliver judgement. The District Judge should carefully scrutinize the report and in all cases where he is not satisfied of the sufficiency of the reasons submit the report for the orders of the High Court.Note. - The High Court attaches great importance to the strict observance of this rule. Only in exceptional circumstances may a judgement be left to be written by a Judge's successor. The reasons given for so doing will be carefully scrutinized and unless cogent and convincing will not be accepted.
