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State of Uttar Pradesh - Section
Section 418 in The General Rules (Civil), 1957
418. Delay in judgments.
- At the end of every quarter each court shall submit to the District Judge a statement in the form given below of cases in which judgment was delivered more than a month after the date of the close of evidence.The District Judge shall examine the statements so submitted, endorse thereon his comment regarding delay in the delivery of judgment in cases in which judgment was delivered more than a month after the conclusion of arguments and forward them together with a similar statement prepared for his own court to the High Court.Statement of cases in which judgment was delivered more than a month after the close of evidence in the court of ........ during the quarter ending 20 ...............| Name of the court | Number and date of institution | Date of close of evidence | Date or dates on which arguments were heard | Date of delivery of judgment | Name of Presiding Officer | [Brief explanation of delay, if required] [No explanation is required in cases in which judgment was delivered within a month of the conclusion of arguments.] |
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