Section 86 in Rules of the High Court of Judicature for Rajasthan, 1952
86. Judgment or order to be recorded.
- Every judgment or order delivered by the Court shall be recorded. Where a written judgment or order is delivered, such judgment or order shall form part of the record. Where the judgment or order is delivered orally in open Court, it shall be taken down by a judgment writer and a transcript thereof shall form part of the record.(i)[ If however, a supplementary cause-list is necessary for pronouncement of any reserved judgment, it shall be prepared. On pronouncement of such judgment the order sheet shall be got noted by the parties or their counsel in court or notified by the office to the Advocate concerned.] [Added by No. G.S.R. 57 , dated 13-9-1990; published in Rajasthan Gazetted ordy part 4 (c) (I), dated 8-11-90, p 179.]
