Section 182 in Civil Court Rules of the High Court of Judicature at Patna
182.
When two or more cases are tried together and decided by the same judgement and two or more appeals are filed against such judgement, whether by the same or different appellants, the appellate court may in his discretion, and if satisfied that the questions for decision are analogous in each appeal, dispense with the production of more than one copy of the judgement.
