Section 95 in Rules of the High Court of Judicature for Rajasthan, 1952
95. Decree or formal order to be signed and sealed.
(1)After the decree or formal order has been corrected or altered as directed by the Registrar or the Judge, as the case may be, it shall be signed by the Deputy Registrar and sealed with the seal of the Court.(2)If no objection is filed, the Deputy Registrar shall sign the decree or formal order and seal it with the seal of the Court on the expiry of the date specified in the notice.
