- [Every decree or formal order must contain the names and addresses of the parties, as given in the plaint as also the addresses filed subsequently. The words, 'non-contesting', shall also be written in a bracket against the name of such defendant as has not appeared or has not filed a written statement or after having filed written statement has failed to appear and contest the suit at the hearing, as referred to in Order V, Rule 4-A and Order XXII, Rule 4 (4).] [Substituted by Notification No. 742/VII-d-64, dated 20-12-1980, w.e.f. 21-3-1981.]
