J.P.UNIVERSITY, CHAPRA Vs. SACHIDANAND SINGH

JUDGEMENT

(1.) DESPITE the direction given to the registry, it appears that stamp reporting is not done properly. Notes are put up on a sheet in a haphazard manner and at whatever place the concerned official desires: Most of the time, the handwriting of the concerned official is not legible. As regards computation of limitation, the stamp reporting does not show the manner of computation. This puts the court to lot of inconvenience.

(2.) WE direct the Registrar General to take necessary steps for improvement in Stamp Reporting Section. In the matter of computation of limitation, the Stamp Reporter shall give the complete details such as date of judgment/order; date of the application for certified copy; date of delivery of the certified copy; time taken in obtaining the certified copy, the limitation prescribed under the Limitation Act; the period of exclusion of time etc. If necessary, the form of stamp reporting may be reworked out. The compliance report shall be submitted by the Registrar General on administrative side within ten days.

(3.) OFFICE is directed to re -compute the limitation in the manner indicated above.