Section 86(i) in Rules of the High Court of Judicature for Rajasthan, 1952
(i)[ If however, a supplementary cause-list is necessary for pronouncement of any reserved judgment, it shall be prepared. On pronouncement of such judgment the order sheet shall be got noted by the parties or their counsel in court or notified by the office to the Advocate concerned.] [Added by No. G.S.R. 57 , dated 13-9-1990; published in Rajasthan Gazetted ordy part 4 (c) (I), dated 8-11-90, p 179.]
