Section 83 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
83. Judgments must be written and announced within 14 days from the date on which arguments are heard.
- Instances have occurred of judgment not being written until a considerable time after final arguments in a case have been, heard. This practice is open to grave objection, and in any case, in which judgment is not written and pronounced within 14 days from the date on which arguments were heard, a written explanation of the delay must be furnished by the subordinate Court concerned to the Deputy Commissioner. This is not meant to encourage delayed judgments; on the contrary, judgments should contrary be written as soon as arguments have been heard.It is only in the exceptional case where the Court has to consider many rulings and cannot conveniently give judgment at once, that there is any justification for judgment being reserved.
