judgements should be typed or written legibly on half sheets of foolscap paper, a margin of one-third of each sheet being left blank to the left on the front and to the right on the reverse. Each judgement should be divided into numbered paragraphs. The use of letters instead of numerals in indicating paragraphs, the division of paragraphs into sub-paragraphs and excessive length of paragraphs should be avoided. If a judgement is typed each page thereof shall be signed by the Judge.Note. - The practice of writing judgement or part of judgement on any kind of proper and sometimes even on scraps of paper is strongly deprecated by the High Court.
