Allahabad High Court
Queen-Empress vs Lalit Tiwari And Ors. on 4 January, 1899
Equivalent citations: (1899)ILR 21ALL177
JUDGMENT Arthur Strachey, C.J. and Knox, J.
1. Held that, having regard to the rules of the Court, a judgment was not complete until it was sealed, and that until a judgment was sealed it might be altered by the Judge concerned without the necessity of having recourse to any formal procedure by way of review of judgment.