IN RE: RAYALLA RAMAPPA AND ORS. Vs. STATE

JUDGEMENT

(1.) THERE is a decision of my learned brother, Byers, J., that the production of the printed copies of the judgment is mandatory and the Court has no power to dispense with production. The decision is reported in the case of Jami Kurmanna1. With great respect to my learned brother, I disagree from the view he has taken. Order 41, Rule 1, provides that: