Section 144 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
144. Form of Decree and Time for preparation:
(1)Every decree shall be headed with the full cause-title of the suit, appeal or matter, the name of the Judge and the date on which it was passed and shall state the names of the parties, their description and registered addresses together with the names of the advocates who appeared at the hearing and shall be drawn up in consecutive numbered paragraphs as in the appropriate forms prescribed in Appendix-D to the Code with necessary modifications.(2)Every decree shall ordinarily be drawn up [as expeditiously as possible and, in any case within the fifteen days from the date] [Substituted by G.O.Rt.No. 1795, Law (LA&JHCB), Dated 20-10-2004. ] on which judgment is pronounced. The decrees in intricate or important cases may be shown to the advocates concerned before they are finally drawn up.
