Section 142(vii) in Gujarat High Court Rules, 1993
(vii)If after the papers are filed under sub-rule (vi) above, any party desires that the decree should be drawn up, he shall present a regular stamped application [or application with e-payment receipt] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] in that behalf. The Courts on that application may, if it thinks fit and subject to such conditions and terms as to costs or otherwise, as it may deem proper, order the decree to be drawn up.
