Section 87 in Rules of the High Court of Judicature for Rajasthan, 1952
87. Transcript of judgment or order prepared by a judgment writer.
- The transcript of the judgment or order prepared by the judgment writer shall be filed by him with the paper-book or record of the case to which it relates not later than three days from the date on which such judgment or order was delivered. The Judgment writer shall initial the transcript and enter at the foot thereof the date on which the judgment or order was delivered and the date on which the transcript was filed with the paper book or record of the case.
