- Judgment shall be on foolscap paper, one quarter page being left blank. To each judgment shall be prefixed a heading specifying the number of the case and the names of all the parties.No court shall write a judgment [or order] [Added by Notification No. 304/VIII-B-259, dated 30 November, 1992, w.e.f. 23-1-1993 (Correction Slip No. 112).] or final order on the order-sheet, or any paper already on the file, such as, pleadings, applications, objections etc :[Provided that where the operative portion of the judgment is announced in open Court, soon after the close of the case, such operative portion may be written or typewritten on the order-sheet and signed and sealed.] [Added by Notification No. 627/II-b-37, dated 10-11-1980, w.e.f. 26-3-1983.]A judgment [or order] [Added by Notification No. 304/VIII-B-259, dated 30 November, 1992, w.e.f. 23-1-1993 (Correction Slip No. 112).] may be written or type-written by the Judge, or may be recorded at his dictation; but every page of the record or a judgment, [or order] [Added by Notification No. 304/VIII-B-259, dated 30 November, 1992, w.e.f. 23-1-1993 (Correction Slip No. 112).] not in the handwriting of the Judge, shall be attested by the Judge's initials.
