Section 92 in Rules of the High Court of Judicature for Rajasthan, 1952
92. Contents of decree or formal order.
(1)The decree or formal order shall be drawn up in English and shall bear date of the day on which the judgment or order upon which it is founded was delivered.(2)It shall contain the nature, number and year of the case, the names and descriptions of the parties, the names of their Advocates and a clear specification of the relief granted or other adjudication made.(3)It shall state the amount of costs incurred in the case and by whom and in what proportions such costs and costs in the Court or courts below, if any, are to be paid.
