JOINT AGRL MARKETING ADVISOR Vs. BABY

JUDGEMENT

(1.) BY reason of a note put up by the office the matter has come up before us. This is a matter of common occurrence and therefore it is good that the matter has reached our notice.

(2.) GENERALLY for the purpose of filing appeals against orders of the single judge certified copies of orders produced are copies issued by this Court on applications made for that purpose, transcribing from the original and certifying that such copies are true copies. GENERALLY that is what we understand by the term 'certified copy'. It may so happen that on oral application or written application made a carbon copy may be issued by the court. There is such a practice and such practice is warranted by R. 126 (2) of the Rules of the High Court of Kerala. When such a carbon copy is issued to a party is it to be treated as a certified copy? This question is of considerable significance, for, if that has to be considered as a certified copy then the time for filing an appeal begins to run from the date of service of that copy unless it be that even earlier a certified copy has been obtained by the parties. It may be open to a party to apply for and obtain more than one copy and in such a case time must necessarily begin to run at the earliest point of time when the party gets the first copy.