Section 119 in Rules of the High Court of Judicature for Rajasthan, 1952
119. Supply of copies of judgments to approved Law Journals.
- Rr. 886, 887, 895 & 897 contained in Part VIII, Chapter XXXIX-Copies, shall, so far as may be, apply to the issue of copies of judgments approved for reporting to representatives of approved Law Journals. The other Rules contained in that chapter shall not apply to such copies.The issue of copies to representatives of such journals shall be governed by the following provision, namely-(1)An approved list of Law Journals entitled to receive copies of judgments approved for reporting under this Rule shall be maintained under the orders of the Chief Justice.(2)No Law Journal shall be entered in the list unless it has given an undertaking that it will apply for a copy of every judgment delivered by the Court which is marked A.F.R. (Approved For Reporting).(3)No Law Journal on the approved list shall be entitled to receive more than one copy of such judgment under this Rule.(4)As soon as a judgment has been approved for reporting by the Court, the Bench Reader shall enter it in a register to be called "Register of Judgments marked A.F.R.". The entries shall be made in chronological order. He shall send such judgment immediately to the Superintendent of the Judicial Department.(5)As soon as a judgment marked A.F.R. has been received by the Superintendent, he shall send it to the Superintendent of the Copying Department for the preparation of as many copies as there are Journals on the approved list together with one copy for the Indian Law Reports (Rajasthan Series).(6)Two registers i 1 the prescribed form to be called "Register of copies of Judgments marked A.F.R." and "Register of Applications for copies of Judgments marked A.F.R." shall be maintained by the Superintendent of the Copying Department with respect to such copies.(7)Copies prepared under this Rule shall contain the following additional information, namely:-(i)the names of Advocates appearing in the case on both sides:(ii)the names of Judges delivering the judgment of the Court: and(iii)full designation of the lower court along with the date of its judgment or order.Such additional information shall be sent to the Superintendent of the Copying Department by the Superintendent of the Judicial Department along with the judgment.(8)Such copies shall be given priority over all ordinary copies and shall be prepared as quickly as possible. As soon as copies are ready, the first impression copy shall be delivered to the law Reporter representing the Indian Law Reports (Rajasthan Series) on his submitting an application for copy to the Superintendent of the Copying Department. Such application shall require no stamps. The remaining copies shall be delivered to the representatives of the other Journals on the approved list on their submitting a duly stamped application and paying the necessary charges as required by the Rules.(9)If the representative of any Law Journal on the approved list other than the Law Reporter does not apply for any copy of any judgment marked A.F.R. with four weeks from the date of delivery of such judgment the name of such journal may be removed from the approved list.(10)The "Register of Judgments marked A.F.R." shall be open to inspection by the Law Reporter or his clerk or by the representative of any Law Journal on the approved list.Section L-Miscellaneous
