- [(1) A judgment or the detailed reason where the operative portion only has been announced orally in open Court under Rule 90 shall be delivered within a reasonable time after close of the case which shall not ordinarily exceed fifteen days] [Substituted by Notification No. 100/IV-h-36, dated 2-2-1981, w.e.f. 31-10-1981.].(2)Completed cases to be decided by officer before proceeding on transfer. - When a Judge is transferred, he shall ordinarily deliver judgment in all cases complete in other respects. If necessary, he shall take the file to his new station and there finish the judgment which shall be pronounced by his successor. If owing to the bulk or importance of a record it be not considered desirable that he should take it with him, the judgment shall be written before the transfer take place.
