Section 74 in High Court of Chhattisgarh Rules, 2005
74.
When two or more cases are tried together and decided by a common judgment and two or more appeals are filed against such judgment whether by the same or different appellants, the Registrar General or the Officer authorized for the purpose may in his discretion, and if satisfied that the questions for decision are analogous in such appeals, dispense with the production of more than one certified copy of the judgment.
