462. The Court to draw a formal order embodying its adjudication and memorandum of costs.
- A court shall drawn up a formal order embodying its adjudication and the memorandum of costs incurred by the parties in:-(1)decisions and orders specified in Schedule 1 of the Act, from which an appeal lies to the High Court under sections 75(2), and(2)any other decision or order against which a party or receiver signifies in writing to the court his intention to appeal from.
