- [(1) The decree shall be drawn up by the decree writer ordinarily within seven days of the date of the judgment and shall bear that date. The formal order may, however, be drawn upon only when a party applies for a copy of the formal order or the Court, so directs, within seven days from such application or direction. After the decree or formal order has been examined and the provisions of Order XX, Rule 21, have been complied with, it shall be signed by the Judge and the date of such signature entered by him immediately beneath the signature.] [Substituted by Notification No. 100/IV-h-36, dated 2-2-1981, w.e.f. 31-10-1981.](2)Contents of decree (Original). - A Judge shall see that the decree or formal order drawn up specifies clearly the relief granted or other determination of the case and that the heading of the decree contains definite particulars of the claim.
