Section 85 in Rules of the High Court of Judicature for Rajasthan, 1952
85. Pronouncing of judgment.
(1)After a case has been heard, judgment may be pronounced either at once or on some further date which shall be notified in the Day's List according to these Rules. No other notice to the parties shall be necessary.(2)Where a case has been heard by two or more Judges and Judgment has been reserved, their judgment or judgments may be pronounced by any one of them. If on such Judge be present, such judgment or judgments may be pronounced by any other Judge.(3)Where a case has been heard by a single Judge and judgment has been reserved, his judgment may be pronounced, if such Judge be not present, by another Judge.
