M MADHAVAN NIAR Vs. STATE

JUDGEMENT

(1.) This is an application by Mr. M. Madhavan Nair, an Advocate of this Court, for a copy of the judgment in A.S. No. 560 of 1950. He was not appearing in the said appeal and the application, we are assured is being made in his individual capacity and not for and on behalf of anybody else.

(2.) The Office, we are told, was about to reject the application when Mr. Madhavan Nair represented the matter to the Chief Justice and got it posted for disposal by a Division Bench after notice to the Advocate General.

(3.) The attitude of the Office was apparently based on R.212 of the Civil Rules of Practice (Travancore-Cochin):