Section 104(5) in Civil Court Rules of the High Court of Judicature at Patna
(5)If the judgment is not pronounced within 15 days from the date on which the hearing of the case was concluded, the Court shall record the reasons for such delay in the order-sheet. If the judgment is not delivered even within 30 days from the date on which the hearing of the case was concluded the Court shall record the reasons for such further delay in the order sheet and shall also furnish an explanation for the delay alongwith quarterly statement submitted to the High Court.] [Inserted by C.S. No. 58, dated 27.12.1979.]II. - Decree
